Section 120 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
120. Entry for purposes of Act etc.
- It shall be lawful for the office-bearers of a Panchayat or officer authorized by such Panchayat in this behalf to enter in connection with any work relating to the Panchayat between sunrise and sunset with such assistants as he may deem necessary into and upon any building or land :Provided that no building or land which may be occupied at the time shall be entered unless a written notice of twenty four hours has been given to the occupants :Provided further that in the case of building used as human dwelling due regard shall be paid to the social and religious customs of the occupiers.
