Section 9 in Bihar Public Irrigation and Drainage Works Rules, 1948
9.
Every Revenue Officer appointed by the State Government for the purpose of determining compensation under Chapter VI of the Act and for making a survey and for preparing a register under Sections 18 and 19 or for discharing any other function of a Revenue Officer under the Act is hereby vested with -(i)all the powers exercisable by a Civil Court in the trial of suits;(ii)power to enter upon any land and to survey, demarcate and make a map of the same;(iii)all the powers of a Superintendent of Survey and a Deputy Collector under the Bengal Survey Act, 1875;(iv)powers to take down evidence with his own hand in English language, in proceedings held under chapters VI, VII and VIII of the Act.
