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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Prohibition Act, 1937

(3)"Collector" means a Collector of land revenue or any person appointed under clause (b) of section 25 to exercise all or any of the powers or to perform all or any of the duties of a Collector under this Act ;[Explanation. - 'Collector of land revenue' includes Additional Collector and District Revenue Officer;] [Added by Tamil Nadu Act No. 68 of 1986.]