Section 56 in West Bengal Estates Acquisition Act, 1953
56. Power to enter upon land, to make survey, etc.
A Revenue Officer, subject to any rules made under this Act, may, at any time after giving previous notice, enter upon any land with such officers or other persons as he considers necessary, and make a survey of the land or take measurements thereof or do any other acts which he considers to be necessary for carrying out any of his duties under this Act or any rules made thereunder.
