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[Cites 0, Cited by 4] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(a) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.

(a)"Collector" means the Collector of a district and includes any other officer, not below the rank of a Deputy Collector, who may be authorised by the Government by notification in the Official Gazette, to discharge the functions of a Collector under this Act;