Section 125(1) in Telangana Panchayat Raj Act, 2018
(1)Subject to such restrictions and conditions as may be prescribed, the Gram Panchayat may authorize any person to enter, between sunrise and sunset on any day any place, building or land with or without notice and with or without assistants or workmen in order to make an inquiry, inspection, test, examination, survey, measurement or valuation or to execute any other work which is authorized by the provisions of this Act or of any rule, bye-law, regulation or order made thereunder or which it is necessary to make or execute for any of the purposes of this Act or in pursuance of any of the said provisions.
