Section 116 in The Himachal Pradesh Land Revenue Act, 1953
116. Power of Revenue Officers to enter on land for purpose of survey and demarcation.
- Any Revenue Officer, and any person acting under the orders of a Revenue Officer, may, in the discharge of any duty under this Act, enter upon and survey land and erect survey-marks thereon and demarcate the boundaries thereof, and do all other acts necessary for the proper performance of that duty.
