(1)The State Government shall appoint in each division a Commissioner, who shall, within his division, exercise the powers and discharge the duties conferred and imposed on a Commissioner by or under this code or any other law for the time [being in force, and shall exercise authority over all the revenue officers in his division.] [Substituted 'being in force.' by U.P. Act No. 4 of 2016, dated 11.3.2016.]
