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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.









  

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