Section 279 in Maharashtra Land Revenue Code, 1966
279. Collector or subordinates may enter upon lands.
- It shall be lawful for the Collector or any of his assistants or other subordinates duly authorised by writing under his hand in that behalf and for the Superintendent or any other officer employed in the survey after giving not less than twenty-four hours notice to enter upon any lands for the purpose of inspecting the survey boundary marks erected thereon or of altering, renewing or repairing such marks or for survey in the manner provided in Section 241 of this Code.
