Section 176 — Chief Commissioner's power to confer powers.
The Ajmer Tenancy and Land Records Act, 1950
The Chief Commissioner may, by notification in the Official Gazette, confer on an assistant commissioner or a sub-divisional officer all or any of the powers of a collector under this Act to be exercised in respect of such cases or class of cases or such other matters as may be specified in such notification.Open in Lexace · Ask the AI about this section
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