Section 6 in Jammu and Kashmir Land Revenue Act, 1996
6. Classes of Revenue Officers.
(1)There shall be the following clauses of Revenue officers, namely:-(a)the Financial Commissioner;(b)the Divisional Commissioner;(c)the Collector;(d)The Assistant Collector of the first class;(e)The Assistant Collector of the second class;(2)[ The Deputy Commissioner and the Additional Deputy Commissioner of a District shall be the collector there of; and a Sub-divisional Magistrate, an assistant Commissioner and a Tehsildar shall be an Assistant Collector of the first class and a Naib-Tehsildar and an Assistant Collector of the second class.] [Substituted by Act No. 6 of 2018, dated 24.2.2018.](3)Unless the Government issues a notification to the contrary, the jurisdiction of the Financial Officer shall extend to the whole of the state and to the provinces and of collectors and Assistant Collectors to the Districts and Tehsils respectively in which they are employed.(4)The government may by notification confer on any person -(a)all or any of the powers of a Financial Commissioner, Divisional Commissioner or collector under this Act; or(b)all or any power with which an Assistant Collector may be invested there under;(5)A person on whom powers are conferred under sub-section (4) shall exercise these powers within such local limits and in such classes of cases as the Government may direct and, except as otherwise directed by the Government, shall, for all purposes connected with the exercise thereof, be declared to be a Financial Commissioner, Collector or the Assistant Collector, as the case may be.(6)The collector shall respectively include the settlement commissioner and settlement officer and the Assistant Collector of the first class shall include the Assistant Settlement Officer and the Settlement Tehsildar.
