- On the issue of the notification under sub-section (2) of section 15, it shall be lawful for the Land Acquisition Officer or any person authorized by the State Government in this behalf, to-(a)make any inspection, survey, measurement, valuation or enquiry;(b)take levels;(c)dig or bore into sub-soil;(d)set out boundaries and intended lines of work;(e)mark such levels, boundaries and lines by placing marks and cutting trenches; or(f)do such other acts or things as may be prescribed.
