15. Exercise through others of powers conferred on Court.
- The Court may exercise all or any powers conferred on it by this Act through the Collectors of the districts in which any part of the property of the disqualified proprietor may be situated, or through any other person where it may appoint for such purpose.Delegation of powers. - The Court may, with the sanction of the State Government, from time to time, delegate any of its powers to such Collectors or other person as aforesaid and may at any time, with the like sanction, revoke such delegation.
