6A. [ Additional Collector or Additional [Taluqdar] to have had always the same powers and duties as the Collector or [Taluqdar]. [Substituted by Act No.IX of 1952.]
- 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 had the powers and duties of a Collector; and(b)an Additional [Taluqdar] shall be deemed always to have had the powers and duties of a [Taluqdar] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] within their respective districts, whether under this Act or under any other law for the time being in force read with [the Telangana District Officers (Change of Designation and Construction of References) Act, 1950] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]].
