Section 7 in The Himachal Pradesh Land Revenue Act, 1953
7. Classes of Revenue Officers.
- [(1) There shall be the following classes of Revenue Officers, namely-] [Substituted by section 3 of H.P. Act 12 of 1956.](a)the Financial Commissioner;(b)[ the Commissioner;] [Inserted or substituted by section 5 ibid.](c)[ the Collector;] [Inserted or substituted by section 5 ibid.](d)[ the Assistant Collector of the first grade; and] [Inserted or substituted by section 5 ibid.](e)[ the Assistant Collector of the second grade:] [Inserted or substituted by section 5 ibid.][Omitted] [Proviso omitted by section 5 ibid.](2)The Deputy Commissioner of a district shall be the Collector thereof.(3)The State Government may appoint any Assistant Commissioner, Extra-Assistant Commissioner or Tehsildar to be an Assistant Collector of the first or of the second grade, as it thinks fit, and any Naib-Tehsildar to be an Assistant Collector of the second grade.(4)Appointment under sub-section (3) shall be by notification and may be of a person specially by name or by virtue of his office or of more persons than one by any description sufficient for their identification.(5)Subject to the provisions of this Act, the jurisdiction of the Financial Commissioner extends to the whole of the Himachal Pradesh and of Commissioners and of the Collectors and Assistant Collectors to the divisions and districts respectively, in which they are for the time being employed.
