(1)The State Government may, by notification in the Official Gazette confer(a)on a Naib-Tehsildar, all or any of the powers of Tehsildar,(b)on a Tehsildar, all or any of the powers of an Assistant Collector,(c)on a Assistant Collector, all or any of the powers of a sub-Divisional Officer or a Land Records Officer or a Settlement Officer or a Collector,(d)on a Sub-Divisional Officer, all or any of the powers of a Land Records Officer or a Settlement Officer or a Collector,(e)on a Land Records Officer or a Settlement Officer, all or any of the powers of a sub-Divisional Officer or an Assistant Collector or a Collector,(f)on a Collector, all or any of the powers of a Settlement Officer](g)on a Commissioner, all or any of the powers of a Settlement Commissioner or the Director of Land Records, and(h)on a Settlement Commissioner, all or any of the powers of the Director of Land Records.
