(1)If in the course of a survey under this Chapter a dispute is found to exist as to the boundaries of any land or premises to be surveyed, an inquiry shall be held by an Assistant Records Officer' authorised in this behalf for the purpose of determining such dispute.(2)Such Assistant Records Officer shall cause a notice in writing under his hand to be served on the parties concerned requiring them to appear before him, in person or by an authorised agent, on a specified day and to produce evidence of possession of the land or premises in dispute.(3)On the specified day or on such other day to which the hearing may be adjourned, the Assistant Records Officer shall hear the parties, receive the evidence produced by them respectively, consider the effect of such evidence, take such further evidence as he may think necessary, and, without reference to the merits of the claim of any of such parties to a right to possess the land or premises in dispute, decide which of the parties is in possession of the said land or premises at the time of the survey.(4)For the purposes of the inquiry aforesaid the Assistant Records Officer shall have power to summon and enforce the attendance of witnesses and compel the production of documents by the same means and in the same manner as is provided in the case of a Court under the Code of Civil Procedure, 1908 (Central Act V of 1908).(5)After the inquiry has been completed, the Assistant Records Officer shall pass an order in writing defining clearly the subject of dispute and recording his decision thereon and the reasons for such decision.
