(1)When the Collector or any officer exercising powers of a Collector under the Act considers it necessary to make a survey of the land or take measurements thereof or to do any other act to carry out any of his duties under the Act he shall give an intimation of his intention to the owner or occupier of the land at least three days before such entry upon the land.(2)No such entry upon the land shall be made after sunset and before sunrise.(3)The Collector shall have power to cut down and remove any trees, jungle, fence, standing crop or other material obstructions to the boundaries or other line, the clearance of which may be necessary for the purpose of survey.(4)For any loss or damage caused by the Collector reasonable compensation shall be paid to the owner.
