Section 4 in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960

4. Appointment of revenue officers. The Government or such other officer as may be authorised by the Government in this behalf may appoint the following classes of revenue officers, namely:-

(a) Collector,

(b) director of settlement and land records,

(d) survey and settlement officers,

(e) assistant, survey and settlement officers,

(f) circle officers,

(g) revenue' inspectors,

(h) tehsildars,

(i) village accountants and such other village officers and servants as may be specified by rules made under this Act.