Section 7(1) in Telangana Land Revenue Act, 1317 F.
(1)The Government may appoint in each district so many [Deputy or Assistant Collectors] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.], as it may deem expedient, and they may be called Additional [Deputy or Assistant Collectors] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] or Divisional officers or by any other name, as may be specified in the order of appointment. All the [Deputy or Assistant Collectors] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] and all other officers employed in the revenue administration of the district shall be subordinate to the [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.].
