Section 4 in Telangana Survey and Boundaries Act, 1923
4. State Government to appoint survey officers.
(1)The [State Government] [The words <i>'State Government'</i> were substituted throughout the Act by the Adaptation of Laws Orders, 1937 and 1950.] may by notification appoint any person either by name or by virtue of his office to be a survey officer for all or any of the purposes of this Act.(2)Subject to the control of the [State Government] [The words <i>'State Government'</i> were substituted throughout the Act by the Adaptation of Laws Orders, 1937 and 1950.] and of any officer or authority appointed by it in this behalf every person so appointed shall exercise and perform the powers and duties of a survey officer within such local limits, and for such periods of time as the 3 [State Government] may direct.(3)The [State Government] [The words <i>'State Government'</i> were substituted throughout the Act by the Adaptation of Laws Orders, 1937 and 1950.] may delegate its powers under sub-sections (1) and (2) to such officer or authority as it thinks fit.
