Section 25 in The Gurugram Metropolitan Development Authority Act, 2017
25. Power of Authority to survey.
- The Authority may, for the purposes of exercise of its powers or performance of its functions, undertake the survey of any land or building within the notified area and for that purpose it shall be lawful for any officer or employee of the Authority or any person engaged by any local authority, company or other agency duly authorized in this regard-(a)to enter in or upon any land and to take levels of such land;(b)to dig or bore into the sub-soil;(c)to set out levels and boundaries by placing marks and cutting trenches;(d)to cut down or clear away any obstruction where otherwise the survey cannot be completed, levels taken and boundaries marked;(e)to demarcate intended alignment of any infrastructure development work, urban amenity, urban forestry or any purpose for which the Authority is competent to undertake under this Act;(f)to examine work under construction relating to any infrastructure development work, urban amenity, urban forestry or any purpose for which the Authority is competent to undertake under this Act;(g)to ascertain whether any land or property is being or has been developed in accordance with the final development plan published under sub-section (7) of section 5 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (41 of 1963), or the terms and conditions under which development has been permitted under the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963, as the case may be;(h)to do all such acts necessary for the exercise of powers or performance of functions by the Authority under this Act:Provided that -(i)no entry shall be made except between the hours of 0600 and 1800;(ii)notice of the intention to enter is given at least one day prior to the date on which the entry is proposed to be made.
