(2)[ For the purposes of sub-section (1), the State Government may, on a request from any committee or otherwise, appoint a person to exercise the powers of the Collector under the Punjab Land Revenue Act, 1887, and where the Collector is so appointed, an application under the said sub-section shall be made to such Collector.] [Sub-section (2) inserted by Haryana Act No. 12 of 1979.]
