Section 21 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
21. Duties in which Collectors may employ them.
- It will be at the discretion of the latter officer to employ them in settlement-duties under the provisions of Regulation 7, 1822, in the superintendence of the Government khas mahal, and generally in the transactions of any other part of the duties of a [Collector.] [For the exercise of functions of collectors by other officers, see Bengal Reg. 7 of 1822.]
