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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(ii) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(ii)"Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;