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State of Rajasthan - Section

Section 8 in Rajasthan Forest Act, 1953

8. Powers of Forest Settlement Officer.

- For the purpose of such inquiry the Forest Settlement Officer may exercise the following powers, that is to say:-
(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 power of a Civil Court in the trial of suits.