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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(f) in The Maharashtra Stamp Act, 1958

(f)"Collector" means [* * * * * *] [The words 'in Greater Bombay the Collector of Bombay and elsewhere' were deleted by Maharashtra 9 of 1988, Section 32(a).] the Chief Officer in charge of the revenue administration of a district and includes any officer whom the State Government may, by notification in the Official Gazette, appoint in this behalf;