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

State of Haryana - Subsection

Section 2(3) in The Haryana Canal and Drainage Act, 1974

(3)"Collector" means the head revenue officer of a district, and includes any other officer appointed under this Act by the State Government, by notification, to exercise all or any of the powers of a Collector;