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State of Telangana - Section

Section 3 in Telangana Rent and Revenue Sales Act, 1839

3. Control of tahsildars in exercise of such power.

- Provided always that in respect of the exercise of those powers tahsildars shall be subject to the control and superintendence of the Collector, and shall not be subject to the authority of the Zilla Judge, except in the case of any judicial proceedings.