- The [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may appoint to each district so many Assistant Collectors, and so many Deputy Collectors as [it] [The word 'It' was substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] may deem expedient; the Assistants shall be called "First", "Second", "Supernumerary", etc. as may be expressed in the order of their appointment.To be sub-ordinate to the Collector. - All such Assistant and Deputy Collectors and all other officers employed in the land revenue administration of the district shall be subordinate to the Collector.
