46A. [ Appointment of Tahsildar. [Substituted by Bengal Act 1 of 1892.]
- The District Magistrate may at any time on the application of the panchayat of any village, or of his own motion if, in his opinion, the collection of the rate is badly carried out, or if the chaukidar is not regularly paid, appoint a Tahsildar to assist the person collecting the rate; and such Tahsildar shall exercise all the powers vested in the panchayat for the collection of the said rate; and the District Magistrate shall, on a like application, and he may of his own motion, revoke such appointment.]
