Section 6A(b) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(b)An Additional Taluqdar shall be deemed always to have had the powers and duties of Taluqdar within their respective districts, whether under this Act or under any other law for the time being in force read with the Andhra Pradesh (Telangana Area) District Officers (Charge of Designation and Construction of References) Act, 1950 Act XXXV of 1950.
