Section 287(1) in The U.P. Municipalities Act, 1916
(1)The President, the executive officer and, if authorised in this behalf by resolution, any other member, officer or servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], may enter into or upon a building or land, with or without assistants or workmen, in order to make an inspection or survey or to execute a work which a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is authorised by this Act, or by rules or bye-laws, to make a execute, or which it is necessary for a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], for any of the purposes or in pursuance of any of the provisions of this Act or of rules or bye-laws, to make or execute :
