Section 67 in Andhra Pradesh Housing Board Act, 1956
67. Power of entry.
- Vice-Chairman and Housing Commissioner or any person either generally or specially authorised by the Vice-Chairman and Housing Commissioner in this behalf may, with or without assistants or workmen, enter in to or upon any land, in order :- Amendment Act No.6 of 1983; Act No.4 of 1984 Amended by Act No.25 of 1981.(a)to make any inspection, survey, measurement, valuation or inquiry;(b)to take levels;(c)to dig or bore into the sub-soil;(d)to set boundaries and intended lines of works;(e)to make such level, boundaries and lines of works and cut trenches; or(f)to do any other things;Whenever it is necessary to do so, for any of the purposes of this Act os any rules made or scheme sanctioned thereunder;Provided as follows:-(i)No such entry shall be made between sunset and sunrise;(ii)No dwelling house and no public building, which is used as a dwelling place, shall be so entered except with the consent of the occupier thereof, and without giving the said occupier at least 'twenty-four hours' previous written notice of the intention to make such entry.(iii)sufficient notice shall in every instance be given even when any premises may otherwise be entered without notice, to enable the inmates of any apartment appropriated to female to remove themselves to some part of the premises where their privacy will not be disturbed.(iv)Due regard shall always be had, as far as may be compatible with the exigencies of the purposes for which the entry is made to the social and religious usages of the occupants of the premises entered.
