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

State of Kerala - Subsection

Section 2(c) in Kannan Devan Hills (Resumption of Lands) Act, 1971

(c)"Collector" means the District Collector Kottayam, or any other officer not below the rank of a District Collector appointed by the Government, by notification in the Gazette, to exercise the powers and perform the functions of the Collector under this Act;