Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(i) in Kerala Conservation of Paddy Land and Wetland Act, 2008 (i)"Collector" means the Collector of the district and includes any other officer appointed or authorised by the Government to perform the functions of the Collector;
