Section 13 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
13. Combination of offices.
- The Government may appoint one and the same person, being otherwise competent according to law, to any two or more of the offices provided for in this Chapter or to confer upon an officer of one class all or any of the powers or duties of any other officer or officers within any particular areas or otherwise as may appear expedient.
