Section 4(1) in Telangana Irrigation Utilisation and Command Area Development Act, 1984
(1)There shall be appointed by the Government, by a notification, a Commissioner of Command Area Development for the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] to be incharge of Command Area Development in the whole of the State. The Government may, by notification, also appoint a many persons as they consider necessary to exercise the powers and perform the functions of the Commissioner under this Act in relation to such command areas as may be specified in the said notification.
