Section 1A(b) in Telangana Land Encroachment Act, 1905
(b)[ "Deputy Tahsildar" means the Deputy Tahsildar in independent charge of a taluk or Sub-Taluk, the dependent Deputy Tahsildar of a Sub-Taluk, or the Headquarters Deputy Tahsildar in whose jurisdiction the land is situate and includes a special Deputy Tahsildar;]
