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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Punjab - Subsection

Section 105(4) in The Punjab Tenancy Act, 1887

(4)If any of the powers of a Collector under Section 78, Section 79, Section 80 or Section 82 are conferred on an Assistant Collector, they shall, unless the [State] Government by special order otherwise directs, be exercised by him subject to the control of the Collector.