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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Andhra Pradesh - Subsection

Section 166(8) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

(8)For purposes of this section, the [*] Collector [*] shall be deemed to, be the successor of every such Revenue officer in the district as may not be present within the limits of the district or who has ceased to have powers in the Revenue Department: Provided that his successor has not been appointed.