Section 2 in The Hyderabad District Officers (Change of Designation and Construction of References) Act, 1950
2. Change of designation of certain District Officers.
- The designation of officers serving the Government of Hyderabad immediately before the commencement of this Act as a -(a)(i)Civil Administrator,(ii)Deputy Civil Administrator,(iii)Assistant Civil Administrator,(iv)Taluqdar,(v)Additional Taluqdar, and(vi)Second Taluqdar -shall be respectively altered to that of a -3(b)[(i) Collector, [Substituted by Act No. XV of 1955, published in Gazette Extraordinary No. 134, dated 28.10.1955.Substituted by Act No. XV of 1955, published in Gazette Extraordinary No. 134, dated 28.10.1955.](ii)Deputy Collector or Assistant Collector,(iii)Tahsildar,(iv)Collector,(v)Additional Collector,(vi)Deputy Collector or Assistant Collector :]Provided that -(a)where for the same area there is a Civil Administrator and a Taluqdar, the Taluqdar shall be designated as Additional Collector;(b)[ where for the same area there is a Deputy Civil Administrator and a Second Taluqdar, the Second Taluqdar, shall be designated as Additional Deputy Collector or Additional Assistant Collector;] [Substituted by Act No. XV of 1955, published in Gazette Extraordinary No. 134. dated 28.10.1955.](c)where for the same area there is an Assistant Civil Administrator and a Tahsildar, the Tahsildars shall be designated as Additional Tahsildar.
