Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(e) in Maharashtra Horticulture Development Corporation Act, 1984 (e)"Collector" means the Collector of the district, and includes any officer specially appointed by the State Government perform the functions of a Collector under this Act.
