Section 132 in Andhra Pradesh Panchayat Raj Act, 1994
132. Powers of entry and inspection.
(1)Subject to such restrictions and conditions as may be prescribed the Executive Authority or any person authorised by him may, between sunrise and sunset on any day enter any place building or land with or without notice and with or without assistants or workmen in order to make an inquiry, inspection, test, examination, survey, measurement or valuation or to execute any other work which is authorised by the provisions of the Act or of any rule, bye-law, regulation or order made under it or which it is necessary to make or execute for any of the purposes of this Act or in pursuance of any of the said provisions.(2)No claim shall lie against any person for any damage or inconvenience necessarily caused by the exercise of powers under sub-Section (1) or the use of any force necessary for effecting an entrance under that sub-Section.
