Section 105 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
105. Distribution of business amongst Tahsildars.
- Where in any taluka or mahal in addition to the Tahsildar appointed under Section 12 of the Code, or as the case may be in addition to the Mahalkari appointed under Section 13 of the said Code one or more officers are appointed by the State Government to perform the duties of a Tahsildar under this Act in such taluka or mahal each such officer shall dispose of such inquiries or proceedings commenced under Section 101 as the Tahsildar or as the case may be, the Mahalkari, subject to the control of the Collector, may by general or special order, refer to him.
