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State of Madhya Pradesh - Section

Section 20 in The M.P. Irrigation Act, 1931

20. Canal Deputy Collectors.

(1)The State Government may appoint a Canal Deputy Collector to one or more divisions.
(2)A Canal Deputy Collector shall be subordinate to Executive Engineer of any division to which he is appointed.
(3)The State Government may invest a Canal Deputy Collector with any or all of the powers of a Sub-Divisional Officer under this Act, and may invest a Sub-Divisional Officer with all or any of the powers of a Canal Deputy Collector.