6. Appointment of [Collector.] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.].
- The Government shall appoint in each district a [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] who shall be subordinate to the [Board of Revenue] [Substituted for the words 'Subedar-i-Mutalliga' (concerned Subedar) by the A.P Adaptation of Laws Order, 1957.] and shall exercise all the powers and discharge the duties conferred or imposed on a [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] under this Act, or any other law for the time being in force, and in all matters not specially provided for by law shall act according to the instructions of the Government.The Government may, if necessary, appoint in any district an [Additional Collector] [Substituted for the words 'Zaid Talukdar' Additional Collector by the A.P Adaptation of Laws Order, 1957.] who shall discharge such duties of a [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] as may, from time to time, be deter- mined by the Government.
