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 1] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(9) in The U.P. General Clauses Act, 1904 (9)"Collector" shall mean the chief officer in charge of the revenue administration of a district, and shall include a Deputy Commissioner and the Superintendent, Dehra Dun;
