Section 2(a) in Maharashtra Marine Fishing Regulation Act, 1981
(a)"Adjudicating Officer" means the Tahsildar having jurisdiction, and includes any other officer of the Revenue Department, not below the rank of Tahsildar, authorised by the State Government, by notification in the Official Gazette, to exercise the powers conferred on, and discharge the duties imposed upon, an Adjudicating Officer by this Act, in such area as may be specified by the notification;
