(1)All Revenue Officers shall be subordinate to the State Government.(2)Unless the State Government directs otherwise, all Revenue Officers in a division shall be subordinate to the Commissioner, and all revenue officers [in a district (including the City of Bombay)] [These words were substituted for the words 'in the City of Bombay or in a district' by Maharashtra 47 of 1981, section 6] shall be subordinate to the Collector.(3)Unless the State Government directs otherwise, all other Revenue Officers including Survey Officers shall be subordinated, the one to the other, in such order as the State Government may direct.
