Section 7(1) in Maharashtra Land Revenue Code, 1966
(1)The State Government shall appoint a Collector [for each district (including the City of Bombay)] [These words were substituted for the words 'for the City of Bombay and for each district' by Maharashtra 47 of 1981, section 5.] who shall be in charge of the revenue administration thereof; and a Tahsildar for each taluka who shall LJ e the chief officer entrusted with the local revenue administration of a taluka.
