Section 166B(2) in Telangana Land Revenue Act, 1317 F.
(2)Every Revenue officer lower in rank to a [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] or [Settlement Commissioner] [Substituted for the words 'Nazim Paimaish Bandobast, Nazim Land Records' (Commissioner of Survey Settlement, Commissioner of Land Records) by the A.P.A.O. 1957.] may call for the records of a case or proceedings from a subordinate department and satisfy himself that the order or decision passed or the proceedings taken is regular, legal and proper and if, in his opinion, any order or decision or, proceedings should be modified or annulled, he shall put up the file of the case with his opinion to the [*] [Amended by Act No.III of 1355 Fasli.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 Fasli.] or [Settlement Commissioner] [Substituted for the words 'Nazim Paimaish Bandobast, Nazim Land Records' (Commissioner of Survey Settlement, Commissioner of Land Records) by the A.P.A.O. 1957.] as the case may be. Thereupon the [*] [Amended by Act No.III of 1355 Fasli.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 Fasli.] or [Settlement Commissioner] [Substituted for the words 'Nazim Paimaish Bandobast, Nazim Land Records' (Commissioner of Survey Settlement, Commissioner of Land Records) by the A.P.A.O. 1957.] may pass suitable order under the provisions of sub-section (1).
