Section 62 in The Orissa Survey and Settlement Rules, 1962
62. General powers of Settlement Officers, Chief Survey Officer, Assistant Settlement Officers, Survey Officers and Tahasildars.
- When a person is appointed as a Settlement Officer, a Chief Survey Officer, an Assistant Settlement Officer, a Survey Officer or a Tahasildar by or under the Act, he shall have the following powers, namely :(a)all powers exercisable by a Civil Court in a trial of suits;(b)power to enter upon any land to survey, demarcate, and make a map or record of the same;(c)power to cut and thrash crop on any land and weigh the produce thereof with a view to estimate the capabilities of its soil; and(d)power to take down evidence with his own hand in the English language in proceedings under the Act or under these rules in accordance with the procedure laid down in the Code of Civil Procedure, 1908 for trial of suits.
