25. Appointment of officers and withdrawal of powers.
- The [State] [This word was substituted for the word Provincial ' by the Adaptation Order of 1950.] Government may, from time to time, by notification -(a)appoint an officer to exercise all the powers of a Collector under this Act in all local areas in which it is in fence and to have the control of the administration of the provisions of this Act in such areas ;(b)appoint any person other than the Collector of land revenue to exercise within a district all or any of the powers and to perform all or any of the duties of a Collector under this Act, either concurrently with or in exclusion of the Collector of land revenue, subject to such control as the [State] [This word was substituted for the word Provincial ' by the Adaptation Order of 1950.] Government may from time to time direct ;(c)withdraw from the Commissioner or the Collector of land revenue any or all of the powers conferred on him by this Act ;(d)appoint paid or honorary officers with such designations, powers and duties as the[State] [ This word was substituted for the word Provincial ' by the Adaptation Order of 1950.] Government may think fit ;(e)order that all or any of the powers and duties assigned to any person under clause (d) shall be exercised and performed by any existing Government official or any other person ; and(f)delegate to any Prohibition Officer all or any of their powers under this Act.
