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

State of Tamilnadu - Subsection

Section 2(6) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(6)"Collector" means the Collector of the district in which the notified area is situated or, if such area is situated in two or more districts, the Collector of one of those districts designated by the Government in that behalf;