Section 6A(b) in Telangana Land Revenue Act, 1317 F.
(b)an Additional [Taluqdar] shall be deemed always to have had the powers and duties of a [Taluqdar] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] within their respective districts, whether under this Act or under any other law for the time being in force read with [the Telangana District Officers (Change of Designation and Construction of References) Act, 1950] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]].
