Section 23 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
23. Collector may resume duties committed to Deputy.
- Provided always that the [Collector] [For the exercise of functions of collectors by other officers, see Bengal Reg. 7 of 1822.] is competent to resume the duties which he may have committed to the Deputy, assigning his reasons for so doing for the information of the Commissioner.
