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

State of Chattisgarh - Subsection

Section 2(1)(l) in Chhattisgarh Minor Mineral Rules, 2015

(l)"Collector" shall have the same meaning as assigned to him under the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959);