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Union of India - Section

Section 176 in The Ajmer Tenancy and Land Records Act, 1950

176. Chief Commissioner’s power to confer powers.—

The Chief Commissioner may, by notification in the Official Gazette, confer on an assistant commissioner or a sub-divisional officer all or any of the powers of a collector under this Act to be exercised in respect of such cases or class of cases or such other matters as may be specified in such notification.