Section 8 in The United Provinces Minor Irrigation Works Act, 1920
8. Powers of officer preparing draft scheme.
- Upon such publication, any officer empowered by the [State Government] [Substituted by A.O.1950.] in this behalf by general or special order may enter, or depute any other person to enter upon, any lands within the area specified in Section 3, or on any lands adjacent thereto, for the purpose of doing any act necessary in his opinion for the preparation of the draft scheme, provided that reasonable notice shall be given before entry is made into any building or any enclosed Court or garden attached to a dwelling house.
