Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(c) in The Hyderabad District Officers (Change of Designation and Construction of References) Act, 1950 (c)where for the same area there is an Assistant Civil Administrator and a Tahsildar, the Tahsildars shall be designated as Additional Tahsildar.
