18. [ Appointment and powers of Assistant Collectors, Joint Collectors and Deputy Collectors. [Substituted by M.P. Act No. 2 of 1990 (w.e.f. 6-2-1990).]
- The State Government may appoint for each district as many persons as it thinks fit to be -(i)Assistant Collectors of the first and second grades;(ii)Joint Collectors; and(iii)Deputy Collectors,who shall exercise such powers as the State Government may, by notification, direct.]
