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

State of Haryana - Subsection

Section 2(a) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972

(a)"Collector" means the Collector of the district, and includes any other officer appointed by the State Government for performing the functions of the Collector under this Act;