15. Exercise through others of powers conferred on Court. -
The Court may exercise all or any powers conferred on it by this Act through the Commissioners of the Divisions and the Collectors of the districts in which any part of the property of the disqualified proprietor may be situated, or through any other person whom it may appoint for such purpose.The Court may, [* * * * *] [Words repelled by Bengal Act 5 of 1915.], from time to time, delegate any of its powers to such Commissioners or Collectors or other person as aforesaid and may at any time, [* * * *] [Words repelled by Bengal Act 5 of 1915.], revoke such delegation.
