Section 100 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
100. Power to enter and inspect any property.
- A managing officer or a person authorised by a managing officer or by a managing corporation may enter and inspect between sunrise and sunset any property in the compensation pool entrusted to such managing officer or a managing corporation as the case may be:-Provided that where occupant is a pardanastin lady, a notice in writing of not less than twenty-four hours shall be given.
