Section 2(d) in The Maharashtra Commissioners of Divisions Act, 1958
(d)"Divisional Officer" means an officer appointed as such, immediately before the commencement of this Act, under the provisions of-(i)section 5 of the Bombay Land Revenue Code, 1879 or that section of the Code in its application to the Kutch area of the State of Bombay.(ii)section 5 of the said Code in its application to the Saurashtra area of the State of Bombay and read with the Government Notification in the Legal Department No. 25398/B, dated 1st November, 1956 issued under section 122 of the States Reorganisation Act, 1956,(iii)section 9-A of the Madhya Pradesh Land Revenue Code, 1954, read with Government Notification in the Revenue Department No. RVA. 1556-R, dated 1st November 1956; or(iv)section 4 of the Hyderabad Land Revenue Act;
