Section 88(1) in Telangana Land Revenue Act, 1317 F.
(1)The Settlement register and other records prepared by the [Survey officers] [Amended by Act No.III of 1355 F.] shall be made over to the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.], who shall cause Village records to be prepared in accordance therewith.]
