(1) A Commissioner or a Collector or a SubDivisional Officer or a Tehsildar shall respectively within his division or district or sub-division or tehsil, exercise all the powers and discharge all the duties conferred and imposed on him by or under this Act or the Rajasthan Tenancy Act, 1955 (Raj. Act 3 of 1955) or any other law for the time being in force.(2)The Settlement Commissioner shall be incharge of all matters relating to settlement throughout the State and shall in respect thereof exercise such powers and discharge such duties as are conferred and imposed on him by or under this Act or any other law for the time being in force.(3)The Director of Land Records shall be incharge of all matters relating to survey and the preparation, revision and maintenance of land records throughout the State and shall in respect thereof exercise such powers and discharge such duties as are conferred and imposed on him by or under this Act or any other law for the time being in force.(4)A Land Records Officer or an officer appointed under Chapter VII shall, within the area for which he is appointed, exercise such powers and perform such duties as are conferred and imposed on him by or under this Act or any other law for the time being in force.(5)A Settlement Officer or an officer appointed under Chapter VIII shall, within the area for which he is appointed, exercise such powers and perform such duties as are conferred and imposed or him by or under this Act or any other law for the time being in force(6)An Additional Commissioner or an Additional Settlement Commissioner or an Additional or Assistant Director of Land Records or an Additional Collectors, or an Additional Tehsildars shall within the area for which he is appointed, exercise such powers and perform such duties respectively of Commissioner or the Settlement Commissioner or the Director of Land Records or Collectors, or Collector or a Tehsildars in such cases of matters or classes of cases or matters under this Act or under any other law for the time being in force as the State Government may direct, and every Additional Commissioner or Additional Settlement Commissioner or Additional or Assistant Director of Land Records or Additional Collectors or Additional Tehsildar while exercising any such power or performing any such duty, shall for all purposes be deemed to be the Commissioner or Settlement Commissioner or Director of Land Records or Collectors, or Tehsildars as the case may be, of the area for which he is appointed.(7)An Assistant Collector or a Naib-Tehsildar shall, within the district or the Tehsil, as the case may be, to which he is appointed, exercise such powers and perform such duties as are conferred and imposed on him by or under this Act or any other law for the time being in force or as may be delegated to him by a general or special order of the State Government
