24. [ Conferral by State Government of powers of Revenue Officers on any public servant or local body. [Substituted by M.P. Act No. 23 of 2018]
- The State Government may confer on any public servant or local body the powers conferred by or under this Code on any Revenue Officer :Provided that the powers of -(a)Collector under sections 72, 113, 135, 165, 237, 238, 243 and 251;(b)Sub-Divisional Officer under sections 59, 115, 170, 170-A, 170-B, 234, 241, 242, 248(2-A) and 253;(c)Appellate authority under section 44; and(d)Revisional authority under section 50; shall not be conferred on any public servant or local body.Explanation - For the purpose of this section, "public servant" means any person who holds an office of the State Government or any body corporate or institution established and controlled by the State Government.]
