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

State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950

(b)"code" means the Bombay Land Revenue Code, 1879;
(bb)[ "Collector" includes an officer appointed by the State Government to perform the functions and exercise the power of the Collector under this Act;] [Clause (bb) was inserted by Bombay 38 of 1953, Section 3 and Second Schedule.]