Section 7(2) in Maharashtra Land Revenue Code, 1966
(2)The State Government may appoint one or more Additional Collectors [and in each district (including the City of Bombay)] [These words were substituted for the words 'for the City of Bombay and for each district' by Maharashtra 47 of 1981, section 5(2).] and so many Assistant Collectors and Deputy Collectors (with such designations such as "First", "Second", "Super numerary", etc. Assistants as may be expressed in the order of their appointment), one or more Naib-Tahsildars in a taluka, and one or more Additional Tahsildars or Naib-Tahsildars therein and such other persons (having such designations) to assist the revenue officers as it may deem expedient.
