Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(q) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(q)'Revenue Divisional Officer' means the Revenue Divisional Officer within whose jurisdiction the land is situated and includes any officer of the Revenue Department not below the rank of a Deputy Collector empowered by the Government to exercise the powers and perform the functions of the Revenue Divisional Officer under this Act;