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State of Uttar Pradesh - Section

Section 324 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

324. Powers to enter upon land, and to make survey, etc.

- Subject to any conditions or restrictions that may be prescribed, any officer appointed under this Act may, for the purposes of this Act, enter at any time upon any land with such public .servants as he considers necessary, and make a survey or take measurements thereof or do any other act, which he considers to be necessary for carrying out any of his duties under this Act.