110. Power to vest Collector or Deputy Collector with settlement.
(1)The [Board] [Substituted for 'Lieutenant Governor by B.& O. Act 3 of 1916, Section 2 and Schedule Part II.] may vest any Collector or Deputy Collector with all or any of the powers which, under the provisions of any law for the time being in force, might be exercised by them respectively, or might be conferred on them respectively, if they were making a settlement of a parent estate.(2)Such powers may be conferred either generally in respect of all estates in the partition of which the Collector or Deputy Collector may at any time and in any district be engaged, or especially in respect of any particular estate.
