Section 3(1) in Telangana Land Revenue Act, 1317 F.
(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.
