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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28A(d) in Andhra Pradesh Forest Act, 1967

(d)[ "District Collector" means the Collector of the District concerned and includes any officer appointed by the State Government by a notification to exercise and perform such of the powers and functions of a District Collector under this Act, as may be specified in such notification.] [Cl.(d) added by G.O.Ms.No. 210 dated 20-7-1988]