Section 16 in Maharashtra Land Improvement Schemes Act, 1942
16. Rights of entry.
- For the purpose of preparing, sanctioning or executing any scheme [or repairing or maintaining any works under any scheme] [These words were inserted by Bombay , 7 of 1945, section 15(i), read with Bombay, 29 of 1948. section 2.], any person authorised by [the Board, the Collector] [These words were substituted for the words 'the Board or the Collector' by Bombay 7 of 1945, section 15(ii).] or [the Divisional Soil Conservation Officer] [These words were substituted for the words 'the Land Improvement Officer' by Bombay 53 of 1949, Section 3, Second Schedule] [or Company] [These words were inserted by Maharashtra 18 of 1973, section 15.] may, after giving such notice as may be prescribed to the owner, occupier or other person interested in any land, enter upon, survey and mark out such land and do all acts necessary for such purpose.] [Sections 15A and 15B were inserted by Maharashtra 18 of 1973, section 14.]
