Section 6 in The Orissa Survey and Settlement Act, 1958
6. Survey Officer may enter upon land, offer compensation for damages and may settle boundary disputes.
(1)After the issue of the proclamation under Sub-section (1) of Section 5, the Survey Officer or his subordinates or any other officer acting under the authority of the Survey Officer shall have power to enter upon the land under survey, examine and measure such land and clear by cutting down or removing any trees, jungle, fences, standing crops or other material obstructions to the boundaries or other lines, the clearance of which may be necessary for the purposes of the survey.(2)Compensation. - The Survey Officer shall, after assessing the loss occasioned by may clearance as is mentioned in Sub-section (1), offer reasonable compensation to the owners of the materials so, cleared.(3)[ Powers of Survey Officer to determine and record disputed boundary. - Any person aggrieved by a decision under Sub-section (2) may, within thirty days from the date of such decision, prefer an appeal to the prescribed authority.] [Substituted vide Act No. 7 of 1962.]
