Section 263(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(a)enter on and inspect any immovable property occupied by any Zilla Parishad, or any institution under its control and management, or any work or development scheme in progress under it or under its direction, or cause such immovable property, institution or work or development scheme to be entered upon and inspected by any other person autnorised by him in this behalf in writing;
