Section 3(6) in Andhra Pradesh Districts (Formation) Act, 1974
(6)Any notification under this section may contain such supplemental incidental and consequential provisions (including provisions as to adaptation and construction of laws) as the Government or the [Commissioner of land Revenue] [Substituted by Act 14 of 1985.] as the case may be, may deem necessary.N.B.: Board of Revenue was abolished and in its place three posts of Commissioners are created. Commission of Land Revenue, Commissioner of Survey and settlement and Commissioner of Land reforms.
