Section 86(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)The State Government may by notification confer on any person -(a)all or any of the powers of a Financial Commissioner, Commissioner or Collector under this Act; or(b)all or any of the powers with which an Assistant Collector of either grade is, or may be, invested thereunder, and may by notification withdraw any powers so conferred.
