(4)If an officer in any Tehsil, Sub-division, district division or other area who has been invested by name with any powers under this section is transferred to an equivalent office of the same nature in another Tehsil, sub-division, district division or area, he shall, unless the State Government otherwise directs, he held to be invested with the same powers under this section in such other Tehsil, sub-division, district division or area.
