Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 31] [Entire Act] State of Kerala - Section Section 15 in Kerala Land Conservancy Act, 1957 15. Officers to exercise powers of Collectors. - The Government may, by notification in the Gazette, authorise any officer including the Secretaries of Panchayats and Municipalities by name or by virtue of his office to exercise all or any of the powers conferred on a Collector under this Act.
