Section 28 in The Himachal Pradesh Land Revenue Act, 1953
28. Conferment of powers to Revenue Officer.
(1)The State Government may by notification confer on any person:-(a)all or any of the powers of a Financial Commissioner, Commissioner or Collector under this Act, or(b)all or any of the powers with which an Assistant Collector may be invested thereunder, and may by notification withdraw any powers so conferred.(2)A person on whom powers are conferred under sub-section (1) shall exercise those powers within such local limits and in such classes of cases as the State Government may direct, and except as otherwise directed by the State Government shall for all purposes connected with the exercise thereof, be deemed to be a Financial Commissioner, Commissioner, Collector or Assistant Collector, as the case may be.(3)If any of the powers of a Collector under this Act are conferred on an Assistant Collector, they shall, unless the State Government by special order otherwise directs, be exercised by him subject to the control of the Collector
