Section 2(1) in Telangana Land Revenue Act, 1317 F.
(1)[ "Revenue officer" means every officer of any rank whatsoever appointed under any provision of this Act or of [the Andhra Pradesh (Telangana Area) Record of Rights in Land Regulation, 1358 F.] [Amended by Act No.III of 1355 F.] and appointed for carrying on the land revenue administration or who discharges the function relating to survey, assessment and preparation of accounts and records;(1-a) "Survey officer" means an officer appointed under section 12 of this Act;(1-b) "land" includes all kinds of benefits pertaining to land, or things attached to the earth, or permanently fastened to things attached to the earth and also includes shares in, or charges on, the revenue or rent which are or may be levied on villages, or other defined areas];
