30. Powers vested in Settlement and Assistant Settlement Officers.
- Every Revenue-officer appointed by the Local Government under the designation of "Settlement Officer" or "Assistant Settlement Officer" for the purpose of making record-of-rights and settlement of rents under Chapter XII, the commutation of praedial conditions under Chapter XIII, the record of landlord's privileged lands under Chapter XIV, the record of special rights under Chapter XV, where such operations are conducted simultaneously with the preparation of a record-of-rights under Chapter XII of the Act is hereby vested with,-(i)all the powers exercisable by Revenue or Civil Courts in the trial of suits;(ii)power to enter upon any land, and to survey, demarcate and make a map of the same;(iii)all the powers of an Assistant Superintendent of Survey and a Deputy Collector under the Bengal Survey Act, 1875;(iv)power to cut and thrash the crops on any land and weigh the produce, with a view to estimating the capabilities of the soil; and(v)power to take down evidence with his own hand in the English language in proceedings held under Section 61 or under Chapters XII, XIII, XIV or XV of the Chota Nagpur Tenancy Act, 1908 in which an appeal is allowed, in accordance with the procedure prescribed by the Code of Civil Procedure, 1908, for the trial of suits.Note 1. - All Deputy Collectors in the Chota Nagpur Division have been empowered to discharge the functions of a Revenue-Officer under Chapters XII and XIV of the Chota Nagpur Tenancy Act and have been appointed to be Assistant Settlement Officers.Note 2. - For the standard form of notification for the appointment of Assistant Settlement Officer, vide G.O. No. 4330 R.S. 67, dated the 16th April, 1926.
