200. Power of revenue officer to enter upon any lands or premises for purposes of measurement, etc.
- It shall be lawful for any revenue officer at any time, and from time to time, to enter, when necessary, for the purposes of measurement, fixing, or inspecting boundaries, classification of soil, or assessment, or for any other purpose connected with the lawful exercise of his office under the provisions of this Act, or of any other law for the time being in force relating to and revenue, any lands or premises, whether belonging to [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Laws Order, 1950.]] or to private individuals, and whether fully assessed to the land revenue or partially or wholly exempt from the same:Proviso. - Provided always that no building used as a human dwelling shall be entered, unless with the consent of the occupier thereof, without a notice having been served at the said building not less than seven days before such entry; and provided also that in the cases of buildings of all descriptions, due regard shall be paid to the social and religious prejudices of the occupiers.
