Section 8 in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
8. Certain powers of Collector and Financial Commissioner.
- For the purposes of this Act, the Financial Commissioner and the Collector may, in so far as may be necessary or expedient so to do, exercise all the powers of a revenue officer or a revenue court as the case may be, under the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887).
