Section 3 in The Haryana Ceiling on Land Holdings Rules, 1973
3. Prescribed authority.
[Section 3(o)]. - Unless otherwise provided in these rules, the prescribed authority shall be -(i)Sub-Divisional Officer (Civil) where the land owned or held by a person is situated in the same sub-division;(ii)Collector where the land owned or held by a person is situated in more than one sub-division but in the same district.(iii)Special Collector where the land owned or held by a person is situated in more than one district,(iv)[ Any officer not below the rank of an Assistant Collector of the first grade emplowered in this behalf by the State Government in respect of any particular area.] [Inserted by Notification No. G.S.R. 67/H.A. 26/72/S.31/Amd. (2)/76 Dated 5.4.1976.]
