Section 11 in The Bihar Restoration and Improvement of Degraded Forest Land Taxation Act, 1992
11. Power of authorisation.
- The State Government may, by notification in the Official Gazette, invest any authority to any functionary with all or any of the following powers:-(a)Power to enter upon any land and to survey, demarcate, take measurements and to make a map/maps of the same.(b)Power of a Civil Court to compel the attendance of witnesses and others and the production of documents and material objects.(c)Powers to hold an enquiry and, in course of such enquiry to receive and record evidences.
