Section 87A in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
87A. Delegation of powers of Government.
(1)Notwithstanding anything in this Act, the Government may, by notification published in the Andhra Pradesh Gazette, delegate their powers under Section 87 to the Settlement Commissioner, and may, by like notification, withdraw any such delegation.(2)The exercise of the powers delegated under sub section (1) shall be subjected to such restrictions and conditions, if any, as may be specified in the notification.
