Section 11A(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(2)The Government may, by notification in the Official Gazette, delegated their powers of allotment under sub-section (1) to the Collector or to any other officer or authority subordinate to it subject to such restrictions and control as may be specified in the notification.Chapter-V Liability for Compensation
