Section 3(7) in The General Clauses Act, 1977 (1920 A. D.)
(7)Chapter. - "Chapter" shall mean a Chapter of the Act or Regulation in which the word occurs;[(7-a) Repealed] [Clause (7-a) (definition of 'Chief Judge') repealed by Notification No. 3-L/85 published in Government Gazette dated 8th Bhadoon, 1985.] ;[(8) Collector. - "Collector" shall mean, the Deputy Commissioner of a district; ] [Clause (8) substituted by Act III of Svt. 2008.]
