- For the purpose of such enquiry, the Forest Settlement Officer may exercise the following powers (that is to say):-(a)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(b)the powers conferred on a Civil Court by the Code of Civil Procedure (Central Act V of 1908) for compelling the attendance of witnesses and the production of documents.
