56. Order allowing assignee to realize direct may be cancelled by Collector.
- The Collector may at any time cancel an order made in favour of an assignee of land-revenue under rules 52, 53 or 54. And the land-revenue due to the assignee shall thereafter be paid or the produce be appraised or divided (as the case may be) in the same manner and at the same place as is appointed in respect of estates in the same tahsil of which the land-revenue is due to Government.
