Section 2(9) in Assam Adhiars Protection and Regulation Act, 1948
(9)"Revenue Officer" means any officer appointed by the [State Government] [Substituted by the A. O. 1950 for 'Provincial Government'.] by name or by virtue of his office to discharge any of the functions of a Revenue Officer under this Act and includes the Deputy Commissioner of the District and the Sub divisional Officer of a Subdivision.
