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State of Uttar Pradesh - Section

Section 223 in The U.P. Land Revenue Act, 1901

223. Investment of Assistant Collector with powers of Collector. -

The [State Government] [Substituted by A.O.1950.] may confer on any Assistant Collector of the first class all or any of the powers of a Collector, and all powers so conferred shall be exercised subject to the control of the Collector of the district.