Section 22 in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
22. Powers of Commissioner of Land Revenue.
- The Commissioner of land Revenue shall be the authority competent to sanction transfer of rights and interests in and sub division of the lease hold lands, alternation in the plans or elevations of the structures thereon, and to Permit the lessees to the structures for a purpose other than for which they were originally granted.
