227. Powers of an Assistant Collector in charge of subdivision. -
An Assistant Collector in charge of a sub-division of a district shall, as such have the following powers :(1)[ to exercise all or any of tire powers of an Assistant Collector of the Second Class or a Tahsildar;] [Inserted by U.P. Act No. 30 of 1975.](2)to call on tenure holders or Gaon Sabhas to erect or repair boundary marks, and in default, to erect or repair and charge the cost to [tenure-holders or Gaon Sabhas] [Substituted by U.P. Act No. 16 of 1953.] under Section 29;(3)to fine for injuries to boundary or survey marks, and in certain cases apportion the charges of repairing boundary or survey marks under Section 30;(4)to order alterations in the annual registers, under Section 33;(5)[* * *] [Omitted by U.P. Act No. 30 of 1975.](5a)[ to enquire into and decide applications made under Section 39.] [Inserted by U.P. Act No. 20 of 1954.](6)[* * *] [Deleted by U.P. Act No. 20 of 1954.](7)to levy fees for mutation under Section 37, and fines, under Section 38;(8)to decide disputes and to pass orders, under [Sections 40, 41 and 43] [Substituted by U.P. Act No. 20 of 1954.];(9)to (17) [* * *] [Omitted by U.P. Act No. 1 of 1951.](18)to exercise any other jurisdiction or authority which by this Act is expressly conferred on Assistant Collectors.
