- [The appointment of all officers of and above the rank of Tahsildar, or as the case may be, District Inspector of Land Records made under Sections 6, 7, 8 and 9 shall be duly notified;] [This portion was substituted for the portion beginning with the words 'The appointment' and ending with the words 'duly notified' by Maharashtra 30 of 1968 section 3] but the appointment shall take effect from the date on which an officer assumes charge of his office.
