(1)The Collectors shall, within the limits of their jurisdiction [***] [The words and figures 'for which they are appointed as Collectors under the Bombay Land Revenue Code, 1879,' were deleted, by Bombay 12 of 1959, Section 8 (a).] exercise such powers and perform such duties and functions as are provided by or under the provisions of this Act.(2)For the purposes of this Act all Collectors [***] [The words 'including the Collector of Bombay' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall be subordinate to the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule].(3)Subordinate officers: - The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint any person other than the Collector [***] [The words 'of land revenue' were deleted by Bombay 12 of 1959, Section 8 (b)(i).] to exercise in any district or place [all or any of the powers and perform all or any of the duties] [These words were substituted for the words 'all the powers and perform all the duties', by Bombay 12 of 1959, Section 8(b)(ii).] all the duties and functions as are assigned by or under this Act to a Collector subject to such control, if any, in addition to that of the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] and of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time direct.
