(1)to regulate the principles and the procedure to be followed by Revenue Officers and the Deputy Commissioner in the discharge of any duty imposed upon them by or under this Act and may, by such rules, confer upon any such officer-(a)any power exercised by a Civil Court in the trial of suits ;(b)power to enter upon any land, and to survey, demarcate, and make a map of the same and any power exerciseable by an officer under Part B of Chapter 111 of the Assam Land and Revenue Regulations, 1886 ;
