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State of Andhra Pradesh - Section

Section 88 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

88. Additional functions of Tahsildar, Tribunal and Collector and vesting of powers in a Village Panchayat or a Co-operative Farming Society:.

- [(1) The Tahsildar, the Tribunal and the Collector shall, in addition to exercising the powers and discharging the duties conferred upon them by any provision of this Act, perform such other function in relation to this Act as may be prescribed and shall decide such other questions as may be referred to them by Government.] [Amended by Act 3 of 1954, dated 4.2.1954.]
(2)[ The Government may by notification in the [0fficial Gazette] [Amended by Act 3 of 1954, dated 4.2.1954.] vest in any other officer or authority such as a Village Panchayat or a Co-operative Farming Society any of the powers or duties conferred by or under this Act on the Tahsildar, the Deputy Collector or the Collector.]