Section 3(1) in The Bombay Land Revenue Code, 1879
(1)"revenue officer". - "revenue officer" means every officer of any rank whatsoever appointed under any of the provisions of this Act, and employed in or about the business of the land revenue or of the surveys, assessment, accounts, or records connected therewith [and for the purposes of sections 25 and 26 includes village-officer appointed or officiating under any of the provisions of the Bombay Hereditary Offices Act or the Matadars Act, 1887] [These words and figures were added by 1st Schedule of the Bombay Repealing and Amending Act, 1905 (Bombay 4 of 1905).];
