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[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(b)“Collector” includes an Additional Collector, and an Assistant or Deputy Collector exercising the powers or discharging the duties of a Collector under the Code and also any other officer not below the rank of a Tehsildar especially empowered by the State Government to exercise the powers and perform the duties of the Collector under this Act;