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

THE TELANGANA DISTRICT OFFICERS (CHANGE OF 
DESIGNATION AND CONSTRUCTION OF REFERENCES)  
ACT, 1950. 
(ACT NO.XXXV OF 1950.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Change of designation of certain District Officers. 
3. Construction of references in laws, regulations, etc., 
to Civil Administrator, Deputy Civil Administrator, 
etc. 
 
THE TELANGANA DISTRICT OFFICERS (CHANGE OF 
DESIGNATION AND CONSTRUCTION OF REFERENCES) 
ACT, 1950.1 
 
ACT No. XXXV OF 1950. 
 
1. (1) This Act may be called 2the Telangana District 
Officers (Change of Designation and Construction of 
References) Act, 1950. 
 
 (2) It shall extend to the whole of 2[the State of 
Telangana]. 
 
 (3) It shall be deemed to have come into force on the 
1st November, 1950. 
 
2. 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 
                                                           
1. The Andhra Pradesh ( Telangana Area) District Officers (Change of 
Designation and Construction of References)  Act, 1950  in force in the 
combined State, as on 02.06.2014, has been adapted to the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws  
(No.2) Order, 2016, issued in G.O .Ms.No.46, Law (F) Department, dated 
01.06.2016. 
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
Short title, extent 
and 
commencement. 
Change of 
designation of 
certain District 
Officers. 
2  [Act No.XXXV of 1950] 
  (vi) Second Taluqdar- 
 
shall be respectively altered to that of a,- 
 
 3[(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) w here for the same area there is a CiviI 
Administrator and a Taluqdar, the Taluqdar shall be 
designated as Additional Collector; 
 
  3[(b) where for the same area there is a Depu ty Civil 
Administrator and a Second Taluqdar, the Se cond 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. 
 
 
 
 
                                                           
3. Substituted by Act No.XV of 1955. 
[Act No.XXXV of 1950]  3 
3. (1) All Laws, Regulations, Notifications, Orde rs, Bye-
laws and instruments, which immediately before the 
commencement of this Act were in force in the 4[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 fo r 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. 
 
* * * 
                                                           
4. 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. 
Construction of 
references in 
laws, regulations, 
etc., to Civil 
Administrator, 
Deputy Civil 
Administrator, etc. 

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