Section 5 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
5. References to Divisional Commissioner in other laws.
- In all existing laws, other than the existing laws for which provision has been made in section 4, as from the appointed day,-(a)references to division shall be deemed to be omitted, and(b)references to Divisional Commissioner shall, unless the State Government in any case directs otherwise, be construed as being references to Collector;Provided that, where in any such existing law, a reference to a Divisional Commissioner shall have occurred as being the officer competent to hear appeals, revisions or references against the orders of a Collector under that law, such reference shall, unless the State Government in any case directs otherwise, be construed as from the appointed day, as being a reference to, and the powers of appeal, revision or reference thereby conferred shall, as from that day, vest in, and be exercised by, the revenue appellate authority.
