Section 35 in The Land Records Maintenance Act, 1895
35. State Government may vest officer with special appellate powers.
- The [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may from time to time vest any officer other than the Collector of the District with special appellate powers under this Act and every officer so vested shall be competent to hear and decide any appeal which the Collector of the district is competent to hear and decide under this Act.
