Section 184 in Rules Under the Land and Revenue Regulation
184. Power of Deputy Commissioner and Subdivisional Officer to distribute work.
- A Deputy Commissioner or Subdivisional Officer shall not, under section 129 of the Land and Revenue Regulation, refer any case for investigation or report to a Revenue Officer of lower rank than a Tahsildar, mauzadar or Sub-Deputy Collector nor shall he direct any Revenue Officer below such rank to deal with, and to investigate and report on, any case or class of cases without reference.
