(b)appoint any person other than the Collector of land revenue to exercise within a district all or any of the powers and to perform all or any of the duties of a Collector under this Act, either concurrently with or in exclusion of the Collector of land revenue, subject to such control as the [State] [This word was substituted for the word Provincial ' by the Adaptation Order of 1950.] Government may from time to time direct ;
