- The State Government may appoint such number of officers, note being less than three, as may be found necessary, to receive, hear and dispose of appeals, revisions and references in revenue judicial cases and other matters specifically provided for by law.(2)Every officer so appointed shall be designated as Revenue Appellate Authority and shall, for the exercise of his jurisdiction and the performance of his duties sit, at such place or places, as the State Government may from time to time direct.
