Section 45 in Bihar Private Irrigation Works Act, 1922
45. Power of State Government to delegate powers or duties of Collector.
- [Subject to the provisions of sub-section (1a) of Section 5, subsection (2) of Section 32A and sub-section (2) of Section 32B, the State Government may] [Substituted by Act 23 of 1962.] by general or special [order] [For an order under this Section see B.O.R.O. Volume I Part VII.] confer and impose on any Deputy Collector or other Revenue Officer all or any of the powers or duties of the Collector under this Act.
