Section 8 — Appointment, suspension and removal of Tahsildars and Naib Tahsildars.

The Central Provinces Land-Revenue Act, 1881
The Chief Commissioner shall appoint, and may suspend or remove, Tahsildars; and may also make rules for regulating the appointment, duties, suspension and removal of Naib Tahsildars.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.