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[Cites 0, Cited by 8] [Entire Act]

State of Karnataka - Section

Section 8 in Karnataka Forest Act, 1963

8. Powers of Forest Settlement Officer.

- For the purpose of such inquiry, the Forest Settlement Officer may exercise the following powers, that is to say,-
(i)power to enter, by himself or any officer authorised by him for the purpose, upon any land, and to survey, demarcate and make a map of the same; and
(ii)the powers of a civil court in the trial of suits.