Section 5 in Telangana Board of Revenue (Replacement by Commissioners) Act, 1977
5. Vesting of additional powers in Commissioners.
- The Government may also authorise any Commissioner to exercise any of the powers vested by or under any law for the time being in force in any authority (other than the Board of Revenue) under the control of the Government, and also specify the local area within which such powers may be exercised.
