Section 43(2) in The Orissa Survey and Settlement Act, 1958
(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules-(i)to regulate the procedure to be followed by [different officers and authorities] [Substituted by Act No. 7 of 1962.] in the discharge of any duty imposed or the exercise of any power conferred upon them by or under the 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 [* * *] [Omitted by Act No. 7 of 1962.]; and(c)power to cut and thrash the crops on any land and weigh the produce within a view to estimating the capabilities of the soil;(ii)to prescribe the forms to be used and the mode of service of notices issued under this Act, where no form or mode is prescribed by this or any other Act;(iii)as to the procedure to be followed [in hearing applications and appeals] [Substituted by Act No. 7 of 1962.] under this Act;(iv)as to the fees, costs and charges to be paid for the purposes of this Act [notwithstanding anything in the Court-fees Act 7 of 1870.] [Added by Act No. 7 of 1962.](v)[* * *] [Omitted by Act No. 7 of 1962.](vi)[* * *] [Omitted by Act No. 7 of 1962.](vii)[* * *] [Omitted by Act No. 7 of 1962.](viii)[* * *] [Omitted by Act No. 7 of 1962.]
