Section 30 in Telangana Abolition of Inams Act, 1955
30. Enquiries by the Collector.
(1)The Collector may, by general or special order authorise any officer not below the rank of a Tahsildar subordinate to him to hold enquiries on his behalf under this Act.(2)In respect of every enquiry under this Act by the Collector or any Officer authorised under sub-section (1), the provisions of [the Telangana Land Revenue Act, 1317] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (Act No.VIII of 1317F.) Fasli, relating to formal enquiry shall apply as if such enquiry is a formal enquiry under the said Act.
