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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in The Bonded Labour System (Abolition) Ordinance, 1975

(1)Such officers, servants and other persons as may be authorised by the corporation or the State Government in this behalf, may at any time, after giving a land-holder reasonable notice, enter upon his land holding and carry out surveys and investigations and all such works and things as may be necessary in connection with execution of any project.