Section 41 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
41. Appointment of officers and staff and delegation of powers.
(1)The Government may, for the administration, of this Act, appoint such persons as it thinks fit and may by notification in the Official Gazette, delegate any of its powers or functions under this Act to any of its officers either by name or designation.(2)The Board of Revenue may, by notification in the Official Gazette, invest the Collector with all or any of the powers of the Settlement Commissioner under this Act, and by a like notification invest the Consolidation Officer with all or any of the powers of the Collector under the Act.(3)A Consolidation Officer may, with the sanction of the Board of Revenue, delegate any of his powers or functions under this Act to any person in the service of the Government.
