Telangana act 035 of 1950 : The Telangana District Officers (Change of Designation and Construction of References) Act, 1950.

  • Date:
Department
  • Department of Revenue
Enforcement Date

1 Nov 1950

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Section 1.Short title, extent and commencement.

(1) This Act may be called 1the Telangana District Officers (Change of Designation and Construction of References) Act, 1950.

(2) It shall extend to the whole of 1[the State of Telangana].
(3) It shall be deemed to have come into force on the 1st November, 1950.


1. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

Section 2.Change of designation of certain District Officers.

The designation of Officers serving the Government of Hyderabad immediately before the commencement of this Act as a,-

(a) (i) Civil Administrator,
(ii) Deputy Civil Administrator,
(iii) Assistant Civil Administrator,
(iv) Taluqdar,
(v) Additional Taluqdar, and
(vi) Second Taluqdarshall be respectively altered to that of a,-
1[(b) (i) Collector,
(ii) Deputy Collector or Assistant Collector,
(iii) Tahsildar,
(iv) Collector,
(v) Additional Collector,
(vi) Deputy Collector or Assistant Collector.]
Provided that,-
(a) where for the same area there is a CiviI Administrator and a Taluqdar, the Taluqdar shall be designated as Additional Collector;
1[(b) where for the same area there is a Deputy Civil Administrator and a Second Taluqdar, the Second Taluqdar shall be designated as Additional Deputy Collector or Additional Assistant Collector;]
(c) where for the same area there is an Assistant Civil Administrator and a Tahsildar, the Tahsildar shall be designated as Additional Tahsildar.


1. Substituted by Act No.XV of 1955.

Section 3.Construction of references in laws, regulations, etc., to Civil Administrator, Deputy Civil Administrator, etc.

(1) All Laws, Regulations, Notifications, Orders, Bye-laws and instruments, which immediately before the commencement of this Act were in force in the 1[the State of Telangana], shall be construed as if references therein to the designations mentioned in sub-clauses (i) to (vi) of clause (a) of section 2, were respectively references to the designations specified in sub-clauses (i) to (vi) of clause (b) thereof.

(2) In order that there may not be more than one officer as Collector, Deputy Collector or Tahsildar for the same area, the Government or other competent authority may, notwithstanding the provisions of sub-section (1), appoint an officer as Additional Collector, Additional Deputy Collector and Additional Tahsildar instead of as Collector, Deputy Collector and Tahsildar respectively.


1. The words "Telangana area of the State of Andhra Pradesh" are substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

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