Section 1A in Telangana Land Encroachment Act, 1905
1A. [ Definitions. [Section 1-A inserted by Act No.15 of 1968.]
- In this Act, unless the context otherwise requires,-(a)"Collector" means any officer incharge of a revenue division and includes a Deputy Collector, a Sub-Collector and an Assistant Collector;(b)[ "Deputy Tahsildar" means the Deputy Tahsildar in independent charge of a taluk or Sub-Taluk, the dependent Deputy Tahsildar of a Sub-Taluk, or the Headquarters Deputy Tahsildar in whose jurisdiction the land is situate and includes a special Deputy Tahsildar;](c)"Tahsildar" means the Tahsildar in whose jurisdiction the land is situate and includes a Special Tahsildar.]
