Section 166(8) in Telangana Land Revenue Act, 1317 F.
(8)For purposes of this section, the [*] [Amended by Act No.III of 1355 Fasli.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 Fasli.] shall be deemed to be the successor of every such Revenue officer in the district as may not be present within the limits of the district or who has ceased to have powers in the Revenue department: Provided that his successor has not been appointed.
