- The State Government may, by order, direct that the powers conferred on it by Section 10 or [X X X] [Omitted by Section 5 of M.P. Act No. XXXV of 1950.] Section 12 shall also be exercisable by a [Collector] [Substituted by M.P. A.O. 1957.] in such circumstances and under such conditions, if any, as may be specified in the order.
