Section 33 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
33. Power of officers to enter upon land for survey and demarcation.
- The Director of Consolidation or the Consolidation Officer or any person acting under his orders may at any time, enter upon any land other than a dwelling house, with such officers or other persons 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.
