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

State of Andhra Pradesh - Subsection

Section 2(24) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(24)"Revenue Divisional Officer" means any officer incharge of a revenue division and includes a Deputy Collector, a Sub-collector and an Assistant Collector ;