10. Tahsildar may depute subordinates to perform certain of his services.
- A Tahsildar may, subject to such general orders as may from time to time be passed by the [Board of Revenue] [Substituted for 'Subedar' by the A.P Adaptation of Laws Order, 1957.] or the [Collector] [Substituted for 'Talukdar' by the A.P Adaptation of Laws Order, 1957.], depute any of his subordinates to perform any portion of his ministerial or executive duties:Provided that all acts and orders of the subordinates as appointed shall be subject to modification and confirmation by the Tahsildar.
