(2)The Inspector or the Collector may, by notification, authorise any officer not below the rank of a Revenue Divisional Officer to exercise in respect of any Panchayat Union Council or any class of Panchayat Union Councils or all Panchayat Union Councils in the area under the jurisdiction of such officer, any of the powers vested by this Act on the Inspector or the Collector, as the case may be, and may, in like manner, withdraw such authority.
