- Subject to the provisions of sections 9 and 23--(1)All Additional Commissioners, Collectors, Additional Collectors, Sub-Divisional Officers, Assistant Collectors, Tehsildars, Additional Tehsildars and Naib-Tehsildars in divisional shall be subordinate to the Commissioner of such division;(2)All Additional Collectors, Sub-Divisional Officers, Assistant Collectors, Tehsildars, Additional Tehsildars and Naib-Tehsildars in a district shall be sub-ordinate to the Collector of such district;(3)all Tehsildars, Additional Tehsildars and Naib-Tehsildars in a sub-division shall be subordinate to the Sub-Divisional Officer of such sub-division;(4)All Additional Tehsildars and Naib-Tehsildars in a Tehsil shall be subordinate to the Tehsildar of such Tehsil;(5)All Additional Settlement Commissioners, Collectors, Additional Collectors, Settlement Officers, Tehsildars, Additional Tehsildars and Naib-Tehsildars shall be subordinate to the Settlement Commissioner;(6)all Tehsildars, Additional Tehsildars and Naib-Tehsildars in a Tehsil shall be sub-ordinate to the Settlement Officer exercising jurisdiction in such Tehsil;(7)All Additional and Assistant Director of Land Records, Collectors, Additional Collectors, Land Records Officer, Tehsildars, Additional Tehsildars and Naib-Tehsildars shall be subordinate to the Director of Land Records;(8)All Tehsildars, Additional Tehsildars and Naib-Tehsildars in a Tehsil shall be sub-ordinate to the Land Records Officer exercising jurisdiction in such Tehsil, and(9)all Officers specially appointed for any local area under Chapter VII shall be sub-ordinate to the Land Records Officer, or under Chapter VIII to the Settlement Officer, for such area.
