Section 10(b) in Maharashtra Land Revenue Code, 1966
(b)the Additional Tahsildar, and if there be no Additional Tahsildar, the Naib-Tahsildar or the senior-most Subordinate Revenue Officer in the taluka, shall, unless other provision has been made by the State Government, succeed temporarily to the office of the Collector, as the case may be, of the Tahsildar and shall be held to be the Collector or Tahsildar under this Code, until the Collector, or Tahsildar resumes charge of his district or taluka, or until such time as a successor is duly appointed and takes charge of his appointment.
