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State of Jammu-Kashmir - Section

Section 7 in Jammu and Kashmir Land Revenue Act, 1996

7. Control.

(1)The general superintendence and control over all revenue officers shall be vested with the Government.
(2)The Divisional Commissioner, the collector and the Assistant Collector shall be subordinate to and under the control of a Financial Officer.
(3)Subject to the control of the Financial commissioner, the collectors shall be subordinate to and under the control of a Divisional Commissioner.
(4)Subject as aforesaid and to the control of the Divisional Commissioner, all other Revenue officers in his district, shall be subordinate to and under the control of a Divisional Commissioner.
(5)Subject as aforesaid and to the control of collector, an assistant collector of a second class shall be subordinate to and under the control of an assistant Collector of the first class.