Section 143(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)For such period and to such extent as he deems fit, the Chief Commissioner may empower the record officer or the rent-rate officer—(i)to perform the duties and exercise the powers of a collector under Part I of this Chapter; and(ii)to commute, abate, enhance and determine rents in accordance with the provisions of Part III of this Chapter in any area to which such Part has been applied.
