Section 2(2) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(2)[ "Collector" means the Collector of a district and includes Joint Collector;] [Substituted by Act No.1 of 1989.][(2-a) Commissioner means the Commissioner, Survey, Settlements and Land Records;] [Inserted by Act No.1 of 1989.][(2-aa) "credit agency" means any banking company as defined in the Banking Regulation Act, 1949, the State Bank of India and its subsidiaries, a corresponding new Bank, a Regional Rural Bank, a Co-operative Bank or credit society by whatever name called, Agricultural Development Bank and includes any other agency or individual the main object of which is to lend money;] [Inserted as (2a) by Act 11 of 1980; Renumbered as (2aa) by Act 1 of 1989 and substituted by Act 9 of 1994.]
