Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 11 in The M.P. Scheduled Castes (Legal Aid) Rules, 1963 11. Delegation of power. - The Collector may delegate his powers under these rules, except the powers under Rule 8 to any Revenue Officer not below the rank of Deputy Collector.
