Section 23 in The Wild Life (Protection) Act, 1972
23. Powers of Collector. -
For the purpose of such inquiry, the Collector may exercise the following powers, namely:-(a)the power to enter in or upon any land and to survey, demarcate and make a map of the same or to authorise any other officer to do so;(b)the same powers as are vested in a Civil Court for the trial of suits.
