5. Other powers of Inquiry of Survey Commissioner.
- The Survey Commissioner shall, in addition to the powers specified under sub-section (4) of Section 4 of the Act, have the powers in respect of the following matters, namely -(a)grant of temporary injunctions and interlocutory orders; and(b)appointment of receivers:Provided that no inquiry shall be instituted against the Board until the expiry of a period of two months from the date of a notice in writing delivered in the office of the Board stating the cause of action, description and place of the petitioner or the applicant and the relief claimed.
