Section 52 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
52. property as may be specified.
Power of Entry into and inspection of premises, etc.- (1) Any personauthorised in this behalf by the requisitioning authority may enter into any premises andinspect such premises and any vehicle, vessel or animal therein for the purpose ofdetermining whether, and if so in what manner an order under section 49 should bemade in relation to such premises, vehicle, vessel or animal or with a view to securingcompliance with any order made under that section.(2)In this section the expression "premises" and "vehicle" have the same
