206. Power to invest any person with powers of Collector.
- The State Government may invest any [person] [Substituted for the words 'Revenue or Judicial officer' by section 120(i) of G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] with all or any of the powers of a Collector, for any local area, in respect of all or any classes of original suits or proceedings instituted under this Act, and may withdraw such powers, and the decisions passed by such [person] [Substituted for the words 'Revenue or Judicial officer' by section 120(i) of G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] shall be subject to appeal as if they were the decisions of the Collector who would have taken cognizance of the suits or proceedings if [such person had not been so invested] [Substituted for the words 'the Revenue or Judicial officer had not been so invested' by section 120(ii) of G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.].
