Section 11(2) in Maharashtra Land Revenue Code, 1966
(2)Unless the State Government directs otherwise, all Revenue Officers in a division shall be subordinate to the Commissioner, and all revenue officers [in a district (including the City of Bombay)] [These words were substituted for the words 'in the City of Bombay or in a district' by Maharashtra 47 of 1981, section 6] shall be subordinate to the Collector.
