Section 3(1) in Telangana Districts (Formation) Act, 1974
(1)The Government may, by notification, from time to time, for the purposes of revenue administration, divide the State into such districts with such limits as may be specified therein; and each district shall consist of such revenue divisions [and each revenue division shall consist of such mandals and each mandal shall consist of such villages] [Substituted by Act No.14 of 1985.] as the Government may, by notification from time to time, specify in this behalf.
