Section 387(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The commissioner may enter into or upon any premises, with or without assistance or workmen, which he is empowered by or under the provisions of this Act or the rules to enter or inspect or in order to make any inspection, survey, measurement, valuation or inquiry or to Execute any work which is authorised by or under this Act or which it is necessary for any of the purposes, or in pursuance of any of the provisions, of this Act or of any rules, bye-laws, regulations or standing orders thereunder to make or execute.
