Section 7(2) in Telangana Land Revenue Act, 1317 F.
(2)Subject to the general orders of the Government a [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] may, for the purpose of revenue administration, place one or more of the taluqas in his district in the charge of any [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.], or may himself retain charge thereof. Any [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] so made in charge of any taluqa shall perform all the duties and exercise all the powers imposed or conferred upon a [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] by virtue of this Act or perform and exercise such of the duties and powers of a [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] as have been imposed or conferred on a [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] under this Act or under any other law for the time being in force and as may be assigned to him by the [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] or by a special or general order of the Government:Provided that the [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] may, whenever he may deem fit, direct any such [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] not to perform or exercise certain duties or powers, and may reserve the same to himself or assign them to any other subordinate [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.].
