4. Appointment of revenue officers.-

The Government or such other officer as may be authorised by the Government in this behalf may appoint the following classes of revenue officers, namely:-

(a) Collector,

(b) director of settlement and land records,

(c) sub-divisional officers,

(d) survey and settlement officers,

(e) assistant survey and settlement officers,

(f) circle officers,

(g) revenue inspectors,

(h) tehsildars,

(i) village accountants and such other village officers and servants as may be specified by rules made under this Act.

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