LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 30 — Settlement-officer may be invested with powers of Deputy Commissioner.

The Central Provinces Land-Revenue Act, 1881
During the progress of the settlement of any local area, the Chief Commissioner may invest any Settlement-officer within such area with all or any of the powers of a Deputy Commissioner under this Act, to be exercised by him in such classes of cases as the Chief Commissioner may from time to time direct.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›