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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1) in Telangana Survey and Boundaries Act, 1923

(1)The [State Government] [The words <i>'State Government'</i> were substituted throughout the Act by the Adaptation of Laws Orders, 1937 and 1950.] may by notification appoint any person either by name or by virtue of his office to be a survey officer for all or any of the purposes of this Act.