Section 3 in Rules Under the Land and Revenue Regulation
3. Delegation of powers of Deputy Commissioners.
- [The Deputy Commissioner] [Substituted vide Notification No. SS 351/64/92, dated 18 May 1967.] may, by general or special order, delegate to any Revenue Officer within the district all or any of the powers conferred by these rules including the power to receive applications for land provided that-(i)no officer of lower status than a Sub-Deputy Collector shall pass final orders to issue a periodic lease or to grant settlement of land, and provided that Sub-Deputy Collectors may not exercise such powers if the land in question exceeds [12 bighas or such other area as may be prescribed by the State Government by general or special order from time to time.] [Substituted vide Notification No. SS 351/64/92, dated 18 May 1967.](ii)delegation of powers under rules 18 (1) and (2) may be made only to a Sub-divisional Officer.All orders passed by a subordinate officer under the provisions of this rule shall be subject to revision by the Deputy Commissioner.[Explanation. - For the purpose of this rule, the words "Sub-divisional Officer" shall include Sub-divisional Officer of a Sadar Subdivision also.] [Substituted vide Notification No. SS 351/64/92, dated 18 May 1967.]
