(3)Where the Collector is the Court of Wards, subject to any general or special orders of the [State Government] [These words were substituted for the words 'Commissioner', by Gujarat 15 of 1964, Section 4, Schedule], the Court of Wards may exercise all or any of the powers under this Act through an Assistant or Deputy Collector whom it may appoint in this behalf and subject to the like orders, any such Assistant or Deputy Collector may exercise all or any of the powers delegated to his under this Act through any Revenue-Officer subordinate to him not below the rank of a Mahalkari.
