Section 88B(2) in Nagpur Improvement Trust Act, 1936
(2)The powers of Collector under the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966) shall be exercised by the Chairman for the purposes of sub-section (1) :Provided that, the Chairman may, by an order in writing, signed by him, delegate the powers under this sub-section to any officer of the Trust not below the rank of Divisional Officer.]
