Section 8(2) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(2)Without prejudice to the powers conferred by subsection (1), any person or authority appointed in this behalf by the [State Government] [Substituted by A. O. 1950 for (Provincial Government).][State Government] may enter any land and inspect it for the purpose of determining whether, and if so in what manner, an order under section 3 or 7 should be made in relation to such land, or with a view to securing compliance with any order made under the said sections.
