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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(8) in U.P. Revenue Code, 2006

(8)"Collector" means an officer appointed as such by the State Government under sub-section (1) of Section 12, and shall include, -
(a)an Additional Collector appointed by the State Government under sub-section (2) of the said section; and
(b)an Assistant Collector of the first class empowered by the State Government by notification to discharge all or any of the functions of a Collector under this Code;