Section 2(30) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(30)"Tahsildar" includes a Mahalkari and any other person whom the State Government may appoint to perform the duties of a Tahsildar under this Act:Provided that the State Government may by notification in the Official Gazette direct that in the areas specified therein the powers of the Tahsildar under this Act shall be exercised by the Sub-Divisional Officer;
