Section 2(c) in Telangana Government Lands and Buildings (Termination of Leases) Act, 1986
(c)"estate officer" means an officer appointed as such under section 3 of the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Public Premises (Eviction of Unauthorised Occupants) Act, 1968 (Act 20 of 1968);
