- (i) The State Government (a) shall appoint a Collector in each district, who shall also be the Land Records Officer for the district, and(ii)a Tehsildar in each tehsil;(b)may appoint - (i) an Additional Land Records Officer to a district,(ii)a Settlement Officer to a district,(iii)as many Assistant Collectors to a district as it thinks fit, and(iv)as many Naib-Tehsildars to a Tehsil as it thinks fit;(c)shall place - (i) an Assistant Collector incharge of one or more sub-divisions of a district,(ii)a Tehsildar or a Naib-Tehsildar incharge of one or more sub-tehsils of a Tehsil; and(d)may appoint - (i) an Additional Collector in a district or in two or more districts combined, and(ii)an Additional Tehsildar in a Tehsil or in two or more tehsils combined.
