(2)All Revenue Assistants or Assistant Collectors and all other Revenue Officers in the [Union territory [Substituted by A.O. (No. 5) 1957 for the words "State"] [*] [Now National Capital Territory of Delhi] shall be subordinate to the Deputy Commissioner and shall exercise all the powers and discharge all the duties conferred and imposed upon them by or under this Act or any other law for the time being in force, subject to the control of the Deputy Commissioner.
