19. [ Appointment of Tahsildars, Additional Tahsildars and Naib Tahsildars. [Substituted by M.P. Act No. 23 of 2018]
(1)The State Government may appoint for each district as many persons as it thinks fit to be-(a)Tahsildar;(b)Additional Tahsildar; and(c)Naib Tahsildar,who shall exercise therein the powers and perform the duties conferred or imposed on them by or under this Code or by or under any other enactment for the time being in force.(2)The Collector may place a Tahsildar as in charge of a tahsil, who shall exercise therein the powers and perform the duties conferred or imposed on him by or under this Code or by or under any other enactment for the time being in force.(3)The Collector may place one or more Additional Tahsildars and Naib Tahsildars in a tahsil who shall exercise therein such powers and perform such duties conferred or imposed on a Tahsildar by or under this Code or by or under any other enactment for the time being in force, as the Collector may, by an order in writing, direct.]
