- For the purposes of Chapters VIII, [VIII-A] [The figures and letter VIII-A' were inserted by Bombay 20 of 1939, section 3.], IX and X [***] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886), Schedule B. This schedule is printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).] the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may appoint such officers as may from time to time appear necessary. Such officers shall be designated ["Settlement Commissioners"] [These words were inserted by Bombay 20 of 1939, section 3.], "Commissioner of Survey", "Superintendent of Survey", "Survey Settlement Officers", ["Settlement Officers"] [These words were inserted by Bombay 20 of 1939, section 3.] and "Assistant", or otherwise as may seem requisite, and shall be subordinated the one to the other in such order as the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may direct.their duties and powers. - Subject to the orders of the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] the officers so appointed are vested with the cognisance of all matters connected with survey and settlement, and shall exercise all such powers and perform all such duties as may be prescribed by this or any other law for the time being in force.
