Section 19 in Madhya Pradesh Investment Region Development and Management Act, 2013
19. Powers of entry etc.
- The Chief Executive Officer of the Agency may authorize any person(s) to enter into or open any land or building, for the purposes of:(a)making any enquiry, inspection, measurement or survey or taking levels of such land or building;(b)examining works under construction or ascertaining and fixing the course of sewers or drains over land of any title;(c)ascertaining whether any building is being or has been erected or re-erected without sanction or in contravention of sanction or permission given under this Act or rules and regulations made thereunder;(d)doing any other thing necessary for the efficient administration of this Act.
