(3)Delegation of powers [***] [The words 'to Commissioner' were deleted by Gujarat 15 of 1954, section 4 Schedule]. - The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Laws Order in Council.] Government] may delegate [its] [The word 'its' was substituted for the word 'his' by the Adaptation of Indian Laws Order in Council.] powers under Sub-section (1); to [any officer not below the rank of Collector] [These words were substituted for the words 'the Commissioner' by Bombay 4 of 1958, Section 3 (3).],
