Section 2(30) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(30)[ "Mamlatdar" includes a Mahalkari and any other person whom the State Government may appoint to perform the duties of a Mamlatdar under this Act:] [Clause (30) was substituted for the original, Schedule Ill, Clause 2 (9).]Provided that the State Government may by notification in the Official Gazette direct that in the areas specified therein the powers of the [Mamlatdar] [This word was substituted for the word 'Tehsildar' Schedule Ill, Clause 1.] under this Act shall be exercised by the Sub-Divisional Officer;
