224. Conferring of powers on Tahsildars and Naib-Tahsildars. -
The [State Government] [Substituted by A.O. 1950.] may confer on any Tahsildar all or any of the powers of an [Assistant Collector of the first or second class] [Substituted by U.P. Act No. 37 of 1958.] and on any Naib-Tahsildar all or any of tire powers of a Tahsildar [or of an Assistant Collector of tire second class.] [Added by U.P. Act No. 10 of 1961.]
