Section 198 in The Gujarat Municipalities Act, 1963
198. Power to enter and inspect, etc., buildings.
- It shall be lawful for the president, vice-president, chairman of the executive committee, Chief Officer or any councillor or officer authorised by the municipality in this behalf, at any time between sunrise and sunset after due notice, to enter into and inspect all buildings and lands, and by written notice to direct for sanitary reasons all or any part thereof to be forthwith internally and externally lime washed or otherwise cleansed.
