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

State of Bihar - Subsection

Section 2(a) in Bihar Rice & Paddy Procurement (Levy) Order, 2009

(a)"Collector" means in relation to a district, the District Magistrate and includes such other officers of the Government posted in the district as may be authorised by the State Government to perform all or any of the functions of the Collector under this order.