(3)In making an order on an application under Sub-section (2) the Collector shall, be guided by such rules, if any, as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, [-] [The words 'with the previous sanction of the Governor-General in Council' were repealed by the Decentralization 1914 (IV of 1914).] make in this behalf.
