Section 5(3) in Madhya Pradesh Investment Region Development and Management Act, 2013
(3)Thereupon it shall be lawful for any officer/organization, either generally or specially authorized by the Agency in this behalf, and for his servants and workmen to.-(a)enter upon and survey and take levels of any land in such locality,(b)dig bore into the sub-soil,(c)do all other acts necessary to ascertain whether the land can be adapted for such purpose,(d)set out the boundaries of the land proposed to be taken and the line of work proposed to be made thereon,(e)mark such levels, boundaries and line by placing marks and cutting trenches:Provided that no person shall enter into any building or upon any enclosed court or garden attached to a dwelling - house without the consent of the occupier thereof and without previously giving such occupier at least seven days notice in writing of his intention to do so.
