Section 53(1) in Maharashtra Jeevan Authority Act, 1976
(1)Any officer or servant of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] authorised by it in that behalf, may, with or without assistants or workmen, enter into or upon any premises in order-(a)to make any inspection, survey, measurement, valuation or inquiry;(b)to take levels;(c)to dig or bore into the sub-soil;(d)to set out the boundaries and the intended lines of works;(e)to mark such levels, boundaries and lines by placing marks and cutting trenches; or(f)to do any other thing necessary for the purposes of this Act or any rules or regulations or bye-laws:Provided that, in exercising the powers under this sub-section due regard shall be paid by the officer or servant of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] concerned to the social and religious customs of the occupants of the premises.
