Section 4A in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
4A. [ Appointment of Additional Tahsildars [Inserted by MP Act 37 of 1965, with retrospective effect from commencement of the Act.]
(1)The State Government may appoint as many Additional Tahsildars as it may deem necessary for carrying out the purposes of this Act.(2)The Additional Tahsildars appointed under sub-section (1) shall have all the powers of a Tahsildar under the Rewa Land Revenue and Tenancy Code, 1935, or under this Act.]
