Section 1A in Andhra Pradesh Land Encroachment Act, 1905
1A. Definitions:-
In this Act, unless the context otherwise requires,-(a)"Collector" means any officer In-charge of a revenue division and includes a Deputy Collector, a Sub-Collector and an Assistant Collector ;(b)[ "Deputy Tahsildar" means the Deputy Tahsildar in independent charge of a taluk or Sub-taluk, the dependent Deputy Tahsildar of a Sub-taluk, or the Headquarters Deputy Tahsildar, in whose jurisdiction the land is situated and includes a Special Deputy Tahsildar.] [Substituted by A.P. Act 22 of 1978. w.e.f. 22-8-1978.](c)[ "Tahsildar" means the Tahsildar in whose jurisdiction the land is situate and includes Special Tahsildar.] [Amended by Act 15 of 1968.]
