(4)Except as otherwise provided by any rule made by the Financial Commissioner in this behalf :- (a) a Collector may hear and determine any of the suits mentioned in Sub-section (3);(b)an Assistant Collector of the 1st grade may hear and determine any of the suits mentioned in the second and the third groups of that Sub- section, and, if he has by name been specially empowered in this behalf by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, any of the suits mentioned in the first group; and(c)An Assistant Collector of the second grade may hear and determine any of the suits mentioned in the third group.Administrative Control
