Section 6 — Revenue-officers.

Besides the Chief Commissioner, there shall be the following classes of Revenue-officers (namely):-- (a) Commissioners, who, subject to the control of the Chief Commissioner, shall be the Chief Revenue-authorities within their respective divisions: (b) Deputy Commissioners, who, subject to the control of the Commissioner, shall be the chief Revenue-authorities within their respective districts: (c) Assistant Commissioners, who shall be subordinate to, and under the control of, the Deputy Commissioners of the districts to which they are respectively attached: (d) Tahsildars, who, subject to the control of the Deputy Commissioner, shall be the Chief Executive Revenue-authorities in the tahsils to which they are respectively attached: (e) Naib Tahsildars, who shall be subordinate to the Tahsildars of the tahsils to which they are respectively attached.

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