Section 4 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
4. Appointment and powers of Settlement Officers.
- The State Government may for purposes of this Act appoint an officer, hereinafter called the Settlement Officer, to be in-charge of the settlement of the Pargana or, as the case may be, of any local area therein and as many Assistant Settlement Officers as may be considered necessary.
