Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(10) in Telangana Education Act, 1982 (10)"Collector" means an officer in charge of a revenue district and includes a Joint Collector, Deputy Collector, Sub-Collector and Assistant Collector;
