Section 143 in The Ajmer Tenancy and Land Records Act, 1950
143. Powers of the record officer, assistant record officer and rent-rate officer.—
(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.(2)An assistant record officer shall exercise such powers of the record officer or any other revenue court as the Chief Commissioner may, by order in writing, specify, and shall submit the record of cases decided by him to the record officer for confirmation.
