Section 3 in The Bengal Land-Revenue Settlement Regulation, 1825
3. Power to vest Collector, etc. with powers specified in Section 20, Regulation 7, of 1822.
- Third. - It shall be competent to the [State] [Substituted by ALO.] Government to vest any Collector or other officer exercising the powers of Collector within the [State] [Substituted by ALO.] of [Bengal] Bihar or Orissa with the several powers specified in Section 20, Regulation 7, 1822, in the manner specified in the second clause of that sections within such local limits as may, from time to time, appear to be advisable; and the several provision contained in Section 21 and the fourteen following sections shall apply to the several parganas or other local divisions so placed under the jurisdiction of the Collector or other officer aforesaid.
