Section 6(1) in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
(1)Any powers conferred upon or delegated to a Divisional Commissioner under or in pursuance of any existing law or any rule, regulation, bye-law order or notification, there under shall, subject to the provision contained in the proviso to section 5 be deemed, as from the appointed day, to have been conferred upon or delegated to, the Collector or the revenue appellate authority, as the case may be:Provided that, any such power may be conferred or delegated by the State Government upon or to any other officer or authority.
