13. A Tahsildar or a Special Tahsildar may depute subordinates to perform certain of his duties.
- A Tahsildar or a Special Tahsildar may, subject to such orders as may be passed by the [xxx] [Omitted by Act 21 of 2003 w.e.f. 26.5.2003.] [Regional Commissioner or Deputy Commissioner] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.], depute any of his subordinates to perform any portion of his ministerial duties:Provided that all acts of his subordinates when so employed shall be liable to revision and confirmation by such Tahsildar or Special Tahsildar.
