Section 22 in The United Provinces Agriculturists Relief Act 1934
22. [ Investment of powers of Assistant Collectors and transfer of proceedings] [Republished by section 27(1) of U.P. Act XIII of 1940, except in its application to mortgages made before the commencement of that Act].
(1)The [State Government] [ Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "L.G."] may empower any Assistant Collector of the first class to exercise the powers of a Collector under this chapter.(2)The Collector may transfer any proceedings under this chapter : -(a)from his own court to that of an Assistant Collector empowered under sub-section (1);(b)from the court of an Assistant Collector subordinate to him either to his own court or to that of any other Assistant Collector empowered under sub-section (1).
