Section 5(1) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
(1)At any time after the issue of the final notification under section 4, the Land Reclamation Officer or any other person acting under his general or special order may enter upon any land in the reclaimable area and may :-(a)undertake surveys and levels thereon;(b)dig and bore into the subsoil ;(c)make and set up suitable landmarks, level marks and watergauges; and(d)do watering, levelling and ploughing or other acts necessary for the purposes of preparation of the reclamation scheme :Provided that such officer or person shall not enter into any building or enclosed court or garden attached to a dwelling-house (unless with the consent of the occupier thereof) without giving to the occupier thereof at least seven days' notice in writing of his intention to do so.
