Section 2(12) in Hyderabad General Clauses Act, 1308F
(12)[ "Collector" means the Chief Officer incharge of the revenue administration of a district; [Substituted by A. O., 1956.]Explanation. - In all Hyderabad laws any reference to "Talukdar" or "Awwal Talukdar" (first Talukdar) shall be deemed to be references to the Collector;]
