Section 263(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Commissioner, and any person appointed by [the [State] [The words the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] under section 264 in this behalf, may, for the purpose of inspecting or repairing or executing any work in, upon of in connection with any municipal water work, at all reasonable times-(a)enter upon and pass through any land within or without the city, adjacent to the vicinity of such water work, in whomsoever such land may vest; .(b)convey into and through any such land all necessary materials, tools and implements.(c)enter upon or pass through any land, whether vacant or built up, below which any tunnel for carrying water is dug, constructed or maintained, or any other land adjacent to or in the vicinity of such land or tunnel, and to inspect such tunnel with the necessary equipment and do such other acts as he deems necessary for such purposes.] [Clause (c) was inserted by Maharashtra 37 of 1981, Section 9.]
