(d)to enter into any building or on any land for the purpose of ascertaining whether any building is being or has been erected or erected without sanction or in contravention of any sanction given by the committee [or Executive Officer] [The insertion of the words 'or Executive Officer' (vide item 16, Schedule II of Punjab Act No. 2 of 1931) is for those municipalities to which Punjab Act No. 2 of 1931, applies.] or by any bye-laws made under Section 190 or of any scheme sanctioned under Section 192 and to take such measurements and do any other such acts as may be necessary for such purpose.
