3. Chief Controlling Authority in matters relating to land revenue.
(1)The Chief Controlling Authority in all matters relating to land revenue shall be the [Board of Revenue constituted under [the Telangana Board of Revenue Regulation, 1358 F] [Substituted for the word 'Subedar' by the A.P Adaptation of Laws Order, 1957.] (hereinafter in this Act referred to as the Board of Revenue)], subject to the Government in the Revenue Department.(2)[ [***] [ Sub-section (2) omitted by the A.P Adaptation of Laws Order, 1957.]
