Section 16(1) in Telangana Mining Settlements Act, 1956
(1)The Government may appoint for the purposes of this Act and of the laws for the time being in force regulating the duties and powers of the Municipal Corporations, District Boards and Municipal and Town Committees duly qualified persons to be Superintending Engineers, Divisional Engineers, Town Planning Officers, Architects or Inspecting or other officers for the whole or any part of [the area to which this Act extends] [Substituted for the words 'the State' by the A.P.A.O., 1957.] and may sanction such establishment for the said officers as may be deemed necessary.
