Section 7 in Telangana Rent and Revenue Sales Act, 1839
7. [ Power to invest officers with powers of tahsildar. [Added by section 4 (iv) of the Andhra Pradesh Rent and Revenue Sales and the Andhra Pradesh Revenue Recovery (Extension and Amendment) Act, 1958 (Act VI of 1959).]
- The State Government may, by notification in the [Telangana] Gazette, invest any officer or class of officers with the powers of a tahsildar under this Act, subject to such conditions and restrictions as may be specified in the notification.]
