Section 15 in The Orissa Prevention of Land Encroachment Act, 1972
15. Delegation of powers and duties of Collector, Sub-Divisional Officer, Deputy-Collector and Sub-Deputy Collector.
- The State Government may, by order, direct that any power, duties or functions conferred or imposed on a [Collector or Sub-Divisional Officer] [Substituted by Act 4 of 1975.] shall in such circumstances and under such conditions, if any, as may be specified in that order, exercised or discharged by such other officer or authority as may be specified in that order.
