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The Delhi Municipal Corporation Act, 1957 Entry and inspection 431. Powers of entry and inspection.- The Commissioner, 1*** 2*** or any municipal officer or other municipal employee authorised in this behalf by 3[him] or empowered in this behalf, by or under any provision of this Act, may enter into or upon any land or building with or without assistants and workmen- (a) for the purpose of ascertaining whether there is or has been on or in connection with the land or building any contravention of the provisions of this Act or any bye-law made thereunder; (b) for the purpose of ascertaining whether or not circumstances exist which would authorise or require the Commissioner, 1*** 2*** or any municipal officer or employee authorised or empowered in this behalf to take any action or execute any work under this Act or any bye-law made thereunder; (c) for the purpose of taking any action or executing any work authorised or required by this Act or any bye-law made thereunder; (d) to make any inquiry, inspection, examination, measurement, valuation or survey authorised or required by or under this Act or necessary for the proper administration of this Act; (e) generally for the purpose of efficient discharge of the functions by any of the municipal authorised under this Act or any bye-law made thereunder. 1. The words and brackets "the General Manager (Electricity)" omitted by Act 67 of 1993, s. 102 (w.e.f. 1-10-1993). 2. The words and brackets "or the General Manager (Transport)" omitted by Act 71 of 1971, s. 7(b) and the Second Schedule (w.e.f. 3-11-1971). 3. Subs. by Act 67 of 1993, s. 102, for "any of the aforesaid municipal authorities" (w.e.f. 1-10-1993).    |
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