Section 1A(b) in Andhra Pradesh Land Encroachment Act, 1905
(b)[ "Deputy Tahsildar" means the Deputy Tahsildar in independent charge of a taluk or Sub-taluk, the dependent Deputy Tahsildar of a Sub-taluk, or the Headquarters Deputy Tahsildar, in whose jurisdiction the land is situated and includes a Special Deputy Tahsildar.] [Substituted by A.P. Act 22 of 1978. w.e.f. 22-8-1978.]
