Section 4 in Telangana Board of Revenue (Replacement by Commissioners) Act, 1977
4. Appointment of Commissioners.
- The Government may, by notification and with effect from the date specified therein, appoint such number of Commissioners as they deem fit and may authorise them to exercise, either throughout the State or in such local area as may be specified therein, all or any of the powers vested in the Board by or under any law for the time being in force; and may, in like manner withdraw such authorisation.
