Section 14 in The Gujarat Land Requisition Act, 1948
14. Power to enter and inspect land.
- Without prejudice to any powers otherwise conferred by this Act, any officer or person empowered in this behalf by the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, by general or special order may enter and inspect any land for the purpose of determining whether, and, if so, in what manner, an order under this Act should be made in relation to such land, or with a view to securing compliance with any order made under this Act.
