55. State Government may empower other person to act for Collector.
- The [State] [Substituted by Adaptation of Laws Order.] Government may specially empower any person to do all or any acts, to discharge all or any, functions, and to exercise all or any powers which may be done, discharged or exercised by a Collector under this Act;and, on any person being so specially empowered, such person may do all or any of such acts, discharge all or any of such functions and exercise all or any of such powers, and such person shall be deemed to be the Collectors for the purposes of the scheme in respect of which he is so especially empowered.
