- The chief officer entrusted with the local revenue administration of a taluka shall be called a Mamlatdar. He shall be appointed by the [ [State] [The words 'the Provincial Government' were substituted for the words 'Commissioner of the division in which his taluka is situated' by the Adaptation of Indian Laws Order in Council.] Government].His duties and powers. - His duties and powers shall be such as may be expressly imposed or conferred upon him by this Act or by any other law for the time being in force, or as may be imposed upon, or delegated to him by the Collector under the general or special orders of [[State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] [***] [The word 'He shall continue to perform the duties and exercise the powers at present performed and exercised by him after the passing of this Act, until such time as he is otherwise directed by competent authority' were repealed by the Amending Act, 1895 (16 if 1895).][A decision or order of a Mamlatdar in performance of the duties and exercise of the powers, imposed or conferred upon him or delegated to him, under this section, shall be subject to the provisions of Chapter XIII.] [This paragraph was added by Gujarat 2 of 1987, section 2.]
