Section 6A in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
6A. Additional Collector or Additional Taluqdar to have had always the same powers and duties as the Collector or Taluqdar.
- Subject to any special orders of Government in force at the relevant time(a)An Additional collector shall have and shall be deemed always to have the powers and duties of a Collector; and(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.
