Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(f) in Kerala Revenue Recovery Act, 1968 (f)"District Collector" or "Collector of the district" means the chief officer in charge of the revenue administration of a district and includes an acting or officiating District Collector;
