Section 27(c) in Telangana Land Revenue Act, 1317 F.
(c)the aforesaid articles may, with the permission of [Collector] [Substituted for 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] also be taken for Government purposes of the Public Works Department, [Local Administration] [Substituted for 'Local Fund' by the A.P Adaptation of Laws Order, 1957.] or other departments or for purposes of public benefit, from the land on which revenue has been fixed but is not held by any person and is not set apart for any special purpose.
