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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(c) in The Andhra Pradesh Habitual Offenders Act, 1962

(c)'District Collector" means the Chief local officer in charge of the revenue administration of a district but in relation to the cities of Hyderabad and Secunderabad the Commissioner of Police.