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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(3)(k) in Telangana Land Revenue (Enhancement) Act, 1967

(k)"Revenue Divisional Officer" means the Revenue Divisional Officer in whose jurisdiction the land is situate and includes any officer of the Revenue Department not below the rank of Revenue Divisional Officer empowered by the Government to exercise the powers and perform the functions of the Revenue Divisional Officer under this Act;