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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(3) in The Bengal Public Demands Recovery Act, 1913

(3)The Collector may, by order, with the previous sanction of the Commissioner, authorise-
(i)any Sub-Divisional Officer; or
(ii)any officer appointed under Clause (3) of Section 3 ;
to perform the functions of a Certificate Officer to exercise the appellate powers of the Collector under sub-section (1).