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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

(3)To such Deputy or Assistant Collectors as it may not be possible or expedient to place in charge of a taluqa Collector shall, in pursuance of the general or special order of the Government, assign such of his special duties and powers as may, from time to time, appear fit.