Section 6(1) in The Orissa Survey and Settlement Act, 1958
(1)After the issue of the proclamation under Sub-section (1) of Section 5, the Survey Officer or his subordinates or any other officer acting under the authority of the Survey Officer shall have power to enter upon the land under survey, examine and measure such land and clear by cutting down or removing any trees, jungle, fences, standing crops or other material obstructions to the boundaries or other lines, the clearance of which may be necessary for the purposes of the survey.
