(1) There shall be the same classes of Revenue-officers under this Act as under the Punjab Land-revenue Act, 1887 (XVII of 1887) and, in the absence of any order of the Local Government to the contrary, a Revenue-officer of any class having jurisdiction within any local limits under that Act shall be a Revenue-officer of the same class having jurisdiction within the same local limits under this Act. (2) the expressions “Collector” and “Financial Commissioner” have the same meaning in this Act as in the Punjab Land-Revenue Act, 1887Open in Lexace · Ask the AI about this section
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