Section 27(1) in The Punjab Land Revenue Act, 1887
(1)The [State Government] [ Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may by notification confer on any person -(a)all or any of the powers of a Financial Commissioner, Commissioner or Collector under this Act; or(b)all or any of the powers which an Assistant Collector may be invested there under, and may by notification withdraw any powers so conferred.
