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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(14) in Indian Tramways Act, 1886

(14)"Collector" means the chief officer in charge of the revenue-administration of a district, and includes an officer empowered by the [Government] [Substituted 'Local Government' by the A.O. 1937.] by name or by virtue of his office to discharge within any local area the functions of a Collector under this Act: [***] [The word 'and' omitted, A.O.1937.]