2. Power to appoint Commissioners limits of jurisdiction.
- It shall be lawful for the [State] [Substituted by A.L.O.] Government of Bengal, by an order published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'.], to appoint one or more persons, as may be judged expedient to be a Commissioner or Commissioners for the purposes of this Act, and by an order, also published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'.], to define the limits within which each Special Commissioner so to be appointed shall exercise jurisdiction under this Act; and from time to time, in like manner, to vary or revoke any order made by the said [State] [Substituted by A.L.O.] Government under the provisions of this Act, and to appoint some other person or persons to be Commissioners for the purposes of this Act.
