Section 3(1) in Haryana Evacuee Properties (Management and Disposal) Act, 2008
(1)The State Government shall, by notification in the Official Gazette, appoint a Chief Commissioner (Sales), as many Commissioners (Sales), and Tehsildars (Sales) or Naib Tehsildars (Sales)/ Naib Tehsildars (Rehabilitation), as may be necessary for the purpose of performing the functions assigned to them by or under this Act.
