Section 11 in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
11. Certain powers of special officer, Collector, Commissioner and Financial Commissioner.
- For the purpose of this Act, the Financial Commissioner, Commissioner, Collector and special officer 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).
