Section 42A(3) in Maharashtra Industrial Development Act, 1961
(3)For the purpose of enabling the Corporation to determine whether there is any unutilised portion of any plot in the industrial area and whether such portion is capable of sub-division so as to make it useful for accommodating any other industry after sub-division, it.shall be lawful for any officer of the Corporation, either generally or specially authorised by it in this behalf, and for his servants and workmen, at all reasonable hours,-(i)to enter upon and survey the plot,(ii)to set out the boundaries of the unutilised portion of the plots and(iii)to do all other acts necessary for the purposes aforesaid.
