Section 24 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
24. interference by Commissioners with arrangements of Collectors for employment of Deputies.
- Provided also that the Revenue Commissioners, whenever they think proper, may interfere with any arrangements made by the [Collector] [For the exercise of functions of collectors by other officers, see Bengal Reg. 7 of 1822.] for the employment of the deputies, or the distribution of business to be assigned to those functionaries, subject to the general control vested in the [* * * *] [The word 'Sadar', which was repealed by Act 1 of 1903, is omitted.] Board of [Revenue] [For the present constitution and powers of the Board of Revenue, see B. and O. Act 7 of 1931.] or the [State] [Substituted by ALO.] Government as the cases may be.
