Section 11 in Hyderabad General Clauses Act, 1308F
11. Exercise of powers in case of transfer from one office to another.
- When any Government servant is invested with powers within an area of land, and is transferred to any other office of a like nature either equal to, or higher than the office aforesaid, then unless it is otherwise directed, the said person may exercise the same powers in the area of land to which he is transferred.
