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

State of Gujarat - Subsection

Section 3(11) in The Gujarat General Clauses Act, 1904

(11)"Collector" shall mean, [***] [The words 'in the City of Bombay, the Collector of Bombay and elsewhere' were omitted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the chief officer in charge of the revenue administration of a district;