Section 17(1) in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
(1)In the discharge of the duty for management of land, the Collector may confer upon one or more Officer subordinate to him or any other officer whose services may be placed at the disposal of the Collector by the State Government, such power or authority as may be necessary for proper management, protection and preservation of the property and wherever necessary, for the collection of rents and profits, for bringing defending any suit or prosecution or any other legal proceeding for management, protection and preservation of the property.
