Section 86(1) in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
(1)All the powers of a Collector under the Act or the rules made thereunder, except the power to sign an indent for bonds under Rule 54-B, are hereby conferred on all Assistant Collectors, incharge of sub-divisions and judicial Officers appointed exclusively to deal with the revenue cases in districts where the scheme for the separation of Executive and judicial functions is in force in respect of cases in which -(a)the land revenue, nominal or actual of the land of the debtor-landlord is less than five thousand rupees (without deducting the remission for the fall in prices), and(b)the total debts of the debtor landlord are less than one lakh rupees.
