Section 7(3) in Telangana Land Revenue Act, 1317 F.
(3)To such [Deputy or Assistant Collectors] [Substituted for 'Duwan Talukdar' (second Collector) by A.P Adaptation of Laws Order, 1957.] as it may not be possible or expedient to place in charge of a taluqa [Collector] [Substituted for 'Taluqdar' by A.P Adaptation of Laws Order, 1957.] shall, in pursuance of the general or special order of the Government, assign such of his special duties and powers as may, from time to time, appear fit.
