Section 20 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
20. Subordination of Deputy Collectors.
- The Deputy Collectors [appointed] [Section 16 which gives the power of appointment to the State Government.] under this Regulation are to be in all respects subordinate to the [Collector] [For the exercise of functions of collectors by other officers, see Bengal Reg. 7 of 1822.] under whom they may be placed, and are required to perform all duties assigned to them by that functionary.
