Section 3 in The Hyderabad District Officers (Change of Designation and Construction of References) Act, 1950
3. Constitution of references in laws, regulations etc., to Civil Administrator, Deputy Civil Administrator, etc.
(1)All Laws, Regulations, Notifications, Orders, Bye-laws and instruments, which immediately before the commencement of this Act were in force in the Hyderabad State, shall be construed as if references therein to the designations mentioned in sub-clauses (i) to (vi) of clause 2, were respectively references to the designations specified in sub-clauses (i) to (vi) of clause (b) thereof.(2)In order that there may not be more than one officer as Collector, Deputy Collector or Tahsildar for the same area, the Government or other competent authority may, notwithstanding the provisions of sub-section (1), appoint an officer as Additional Collector, Additional Deputy Collector and Additional Tahsildar instead of as Collector, Deputy Collector and Tahsildar respectively.
