3. [ Collector. [Section 3 substituted by Act III of 2008.]
- In this Act unless there is anything repugnant in the subject or context "Collector" shall mean the Deputy Commissioner of a District].[Chapter II [[Section 1-5 added by Act IX of 1994.Note. - Words 'Chapter I-Preliminary' and 'Chapter II-Fees in the High court' are not given in the amending Act. These have been added by the Editor for consistency and facility of reference.]] Fees in the High Court]
