Section 27(3) in The Punjab Land Revenue Act, 1887
(3)If any of the powers of a Collector, under this Act are conferred on an Assistant Collector they shall, unless the [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] by special order or otherwise directs, be exercised by him subject to the control of the Collector.
