Section 4 in Manipur Land Revenue and Land Reforms Act, 1960
4. Appointment of revenue officers.
- The Government or such officer as may be authorised by the Government in this behalf, may appoint the following classes of revenue officers, namely:-(a)deputy commissioner;(b)additional deputy commissioner;(c)director of settlement and land records;(d)sub-divisional officers;(e)extra-assistant commissioners;(f)survey and settlement officers;(g)assistant survey and settlement officers;(h)sub-deputy collectors;(i)revenue inspectors;(j)amins;(k)such other village officers and servants as may be appointed by rules made under this Act.
