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Section 23 — Powers of Collector.

The Wild Life (Protection) Act, 1972
For the purpose of such inquiry, the Collector may exercise the following powers, namely:-- (a) the power to enter in or upon any land and to survey, demarcate and make a map of the same or to authorise any other officer to do so; (b) the same powers as are vested in a civil court for the trial of suits.

Official Hindi (PDF) ↗

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