The Government or such officer as may be authorised by the Government in this behalf, may appoint the following classes of revenue officers, namely:-- (a) deputy commissioner; (b) additional deputy commissioner; (c) director of settlement and land records; (d) sub-divisional officers; (e) extra-assistant commissioners; (f) survey and settlement officers; (g) assistant survey and settlement officers; (h) sub-deputy collectors; (i) revenue inspectors; (j) amins ; (k) such other village officers and servants as may be appointed by rules made under this Act.Open in Lexace · Ask the AI about this section
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