Section 3(1) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(1)The Chief Controlling Authority in all matters relating to land revenue shall be the Board of Revenue constituted under the Andhra Pradesh (Telangana Area) Board of Revenue Regulation, 1358 F.) (Regulation LX of 1358 F.) (hereinafter in this Act referred to as the Board of Revenue), subject to the Government in the Revenue Department.
