- In addition to the powers specified in sections 25 and 26 -(a)a Commissioner shall, on being conferred powers under clause (g) of section 26, have all the powers of a Land Records Officer and the officers subordinate to the Land Records Officer(aa)a Revenue Appellate Authority shall have all the powers of a Collector, a Sub-Divisional Officer, an Assistant Collector, and a Tehsildar,(b)a Collector shall have all the powers of a Sub-Divisional Officer, an Assistant Collector, and a Tehsildar,(c)a Sub-Divisional Officer, shall have all the powers of an Assistant Collector, and a Tehsildar,(d)an Assistant Collector shall have at the powers of a Tehsildar and a Naib-Tehsildar(e)a Tehsildar shall have all the powers of a Naib-Tehsildar; and(f)a Land Records Officer or a Settlement Officer shall have all the powers of a Tehsildar or a Naib-Tehsildar or an Officer appointed under Chapter VII or Chapter VIII.
