Section 4 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
4. Appointment or Revenue Officers.
- The Government or such officer as may be authorized by the Government in this behalf, may appoint the following classes of Revenue Officers, namely: -(a)Revenue Commissioner (ex-officio);(b)Deputy Commissioner;(c)Director of Settlement and Land Management;(d)Additional Deputy Commissioner;(e)Sub-divisional Officers /EAC;(f)Circle Officers / BDO;(g)Deputy Director or Assistant Director, Officer Surveyor of Settlement and Land Management ;(h)Survey and Settlement Officers;(i)Assistant Survey and Settlement Officers; Plane-Tablers;(j)Surveyors Supervisor Kanungos/Recorder Kanungos;(k)Mandals; and(l)Chainman;(m)Such other village officers as may be appointed by order made under this Act.
