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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(5) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976

(5)'authorised officer' means any Tahsildar specially authorised by the Government by notification to exercise the powers conferred on and perform the functions entrusted to, the authorised officer by or under this Act, for such areas as may be specified in the notification;