Indian Forest Act, 1927
8. Powers
of Forest Settlement-officers .-
For the purpose of such inquiry, the Forest
Settlement-officer may exercise the following powers, that is to say:-
a) power to enter, by himself or any officer
authorized by him for the purpose, upon any land, and to survey, demarcate and
make a map of the same; and
b) the powers of a Civil Court in the trial of
suits.