Section 241 in Maharashtra Land Revenue Code, 1966
241. Power enter upon and survey land.
- All revenue and survey officers and when under their observation and control their servants and workmen when so directed, may enter upon and survey land and demarcate boundaries and do other acts connected with the lawful exercise of their office under this Code or any other law for the time being in force relating to land revenue and in so doing shall cause no more damage than may be required for the due performance of their duties:Provided that, no person shall enter into any building or upon any enclosed court or garden attached to a dwelling house, unless with the consent of the occupier thereof, without giving such occupier at least twenty four hours' notice, and in making such entry due regard shall be paid to the social and religious sentiments of the occupier.
