Section 3 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
3. Appointment of Jagir Administrator.
(1)The [Government] [The word 'Government' substituted for the words 'Military Governor' in sub-section (1) of section 3 Schedule (Part III) of the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956 at page 255 of the Gazette.] shall appoint a Jagir Administrator and as many Assistant Jagir Administrators as he considers necessary for the due administration of this Regulation.(2)Any power conferred or duty imposed by this Regulation on the Jagir Administrators may, save as otherwise provided in rules made thereunder, be exercised or discharged by an Assistant Jagir Administrator appointed under sub-section (1).
