Section 7 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
7. Appointment of Deputy or Assistant collector.
(1)The Government may appoint in each district so many Deputy or Assistant Collectors, as it may deem expedient, and they may be called Additional Deputy or Assistant Collector or Divisional officer or by any other name, as may be specified in the order of appointment. All the Deputy or Assistant Collectors and all other officers, employed in the revenue administration of the district shall be subordinate to the Collector.(3)To such Deputy or Assistant Collectors as it may not be possible or expedient to place in charge of a taluqa Collector shall, in pursuance of the general or special order of the Government, assign such of his special duties and powers as may, from time to time, appear fit.
