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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(e) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(e)"Collector" means the Head Revenue Officer of a district, and includes any other officer appointed under this Act by the State Government, by notifications to exercise the powers of a Collector;