(2)The State Government, may place any Assistant Commissioner appointed under sub-section (1) to be in-charge of the revenue administration of [x x x] [Omitted by Act 7 of 1969 w.e.f. 17.4.1969.] one or more taluks called a Revenue Sub-Division. Such Assistant Commissioner shall perform all the duties and exercise all the powers conferred upon the Assistant Commissioner by this Act or any other law for the time being in force. Such Assistant Commissioner shall also, subject to the provisions of Chapter V and to the orders of the State Government, if any, perform all the duties and exercise all the powers conferred upon the Deputy Commissioner by this Act or any other law for the time being in force.
