Section 3(m) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
(m)the Controller or any officer authorised in this behalf by the State Government or the Controller may, after giving 24 hours' notice, enter upon the land or any part thereof to inspect and enquire the condition of the land or the buildings or other erections thereon, if any, or inspect and enquire about any building or erection thereon in the course of its construction or making and for all other reasonable purposes;
