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State of Madhya Pradesh - Section

Section 8 in The Indian Forest Act, 1927

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 :-
(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 of a Civil Court in the trial of suits.