Section 22(2) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(2)The Appellate Tribunal, the Tribunal, the Revenue Divisional Officer or any officer authorized by the Tribunal or the Revenue Divisional Officer in this behalf may, at any time, enter upon any land but not a dwelling house, with such officers or other persons as it or he considers necessary and make a survey and take measurements thereof or do any other act which it or he considers to be necessary for carrying out any of the provisions of this Act.
