Section 219 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
219. Additional Powers of revenue courts
(1) The State Government may confer(a)on a Naib Tehsildar, all or any of the powers of a Tehsildar,(b)on a Tehsildar, all or any of the powers of an Assistant Collector, and(c)on an Assistant Collector, all or any of the powers of a Sub-Divisional Officer, or a Collector.(2)In conferring powers under this section, the State Government may empower persons by name or classes of officers generally by their official designations.(3)If an officer in any Tehsil, sub-divisional or other area who has been invested by name- with any powers under this section is transferred to an equal office of the same nature in another Tehsil, sub-division, district or area, he shall, unless the State Government otherwise directs, be held to be invested with the same powers under this section in such other Tehsil; sub-division, district or area.
