Section 2(4a) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(4a)[ "Mandal Revenue Officer" means the Officer-in-charge of a Revenue Mandal and includes any Officer of the Revenue Department authorised by the Commissioner to perform the functions of the Mandal Revenue Officer under this Act;] [Inserted by Act 1 of 1989, w.e.f. 4-3-1989.]
