Section 1 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
1. Revenue Officer.
- Section 7(1) of the H.P. Land Revenue Act, 1953, prescribed the following classes of Revenue Officers, namely:-(a)the Financial Commissioner;(b)the Commissioner;(c)the Collector;(d)the Assistant Collector of the first grade;(e)the Assistant Collector of the second grade.The Deputy Commissioner of a district is the Collector thereof under section 7(2) of the aforesaid Act.The State Government is competent under section 28 of the aforesaid Act to confer any or all the powers of a Revenue Officer on any officer or class of officers for all or specific purposes.
