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State of Nagaland - Section

Section 8 in Nagaland Forest Act, 1968

8. Powers of Forest Settlement Officer.

- For the purposes of such inquiry the Forest Settlement Officer may exercise-
(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.