Section 24(2) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(2)The State Government may, by notification, authorise officers of the State Government not below the rank of a Labour Officer to exercise the powers of a Tahsildar under Section 147 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) for recovery of sums under sub-section (1).
