(6)An Additional Commissioner or an Additional Settlement Commissioner or an Additional or Assistant Director of Land Records or an Additional Collectors, or an Additional Tehsildars shall within the area for which he is appointed, exercise such powers and perform such duties respectively of Commissioner or the Settlement Commissioner or the Director of Land Records or Collectors, or Collector or a Tehsildars in such cases of matters or classes of cases or matters under this Act or under any other law for the time being in force as the State Government may direct, and every Additional Commissioner or Additional Settlement Commissioner or Additional or Assistant Director of Land Records or Additional Collectors or Additional Tehsildar while exercising any such power or performing any such duty, shall for all purposes be deemed to be the Commissioner or Settlement Commissioner or Director of Land Records or Collectors, or Tehsildars as the case may be, of the area for which he is appointed.
