Section 6 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
6. Appointment of Collector.
- The Government shall appoint in each district a Collector who shall be subordinate to the Board of Revenue and shall exercise all the powers and discharge the duties conferred or imposed on a Collector un this Act, or any other law for the time being in force, and in all matters not specially provided for by law shall act according to the instructions of the Government. The Government may, if necessary, appoint in any district Additional Collector who shall discharge such duties of a Collector as may, from time to time, be determined by the Government.
