Section 2(10) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(10)"recording authority" means such officer of the Revenue Department not below the rank of a Revenue Inspector as may be notified by the Collector [or the Commissioner] [Inserted by Act No.1 of 1989.] to be the recording authority for the purposes of this Act;[(10-a) "Revenue Divisional Officer" means the Deputy Collector incharge of Revenue Division and includes a Sub-Collector or an Assistant Collector;] [Inserted by Act No.1 of 1989.]
