Section 3 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
3. [ Appointment powers and jurisdiction of prescribed authorities. [Substituted by Punjab Government Notification No. 8624-AII.(II)-60/4252, dated the 16th December, 1960.]
(1)Every [Assistant Collector of the First Grade], shall, within his jurisdiction, be the prescribed authority for the purposes of any provision of the Act and shall exercise all the powers vested in the prescribed authority under any such provision :Provided that for the purposes of [Chapter IV] [Substituted for the words 'section 22' by Punjab Government Notification No. 9624-ARI-(II)-60/4309, dead 26th December, 1960.] of the Act, any person specially appointed by notification by the State Government from time to time for any area specified in such notification shall also be the prescribed authority for that area:Provided further, that for the purposes of sub-section (2) of section 32- BB of the Act, the prescribed authority shall be -(a)if the lands owned or held by a landowner or tenant are situated in Patwar Circles comprised in one district, the Collector of that district; and(b)if the lands owned or held by a landowner or tenant are situated in Patwar Circles comprised in more than one district, the Collector of the district in whose jurisdiction, the largest area of such lands is situate.(2)Where there are more officers than one In any area, the Collector of the district shall have the power to distribute the work amongst them.]
