Section 4(2) in Telangana Survey and Boundaries Act, 1923
(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.
