104. Cases in which powers of Revenue Officers may be exercised by Local Authorities.
- Where any Nazul land or land in the abadi of a village or town or any land set apart for free pasturage of cattle or for development of abadi or for any other public or Municipal purpose has been placed at the disposal of a local authority under section 102-A or otherwise the powers exercisable under section 97 or section 98 by a Collector or other revenue officer shall be exercised exclusively be the local authority concerned in accordance with rules made by the State Government in this behalf.
