Section 2(e) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Rules, 1975
(e)'Tehsil Revenue Officer' means the Tehsildar of the Tehsil and the Naib-Tehsildar of the Sub-Tehsil, if the same Tehsil is divided for revenue work between the Tehsildar and the Naib-Tehsildar then they shall be deemed to be Tehsil Revenue Officers of the respective area; and
