Section 2(18) in Telangana Land Revenue Act, 1317 F.
(18)[ "chavdi" includes in any village, in which there is no chavdi, such place as the [Collector] [Substituted by Regulation No.LVIII of 1358 F.] may direct shall be deemed to be the chavdi for the purposes of this Act].[Chapter - II.] [Amended by Act No.III of 1355 Fasli.] Appointment and Powers of Revenue Officers.
