Section 32 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
32. Right of entry.
- For the purpose of surveying, preparing, sanctioning or executing any scheme, repairing or maintaining any works under any scheme any person authorised by the Board, District Committee [the Collector, the Soil Conservation Officer or the Consolidation Officer] [Substituted by Madhya Pradesh Act No. 26 of 1974 (w.e.f. 15-6-1974).] may after giving such notice as may be prescribed to the owner, occupier or other person interested in any land, enter upon, survey and mark out such land and do all acts necessary for such purposes.
