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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976

(2)The expression "Collector" means the Collector of the district in which the mortgaged property or any part thereof is situated, and shall include an Assistant Collector of the 1st grade specially empowered by the State Government to perform the duties of the Collector for the purposes of this Act.