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 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(a) in Andhra Pradesh (Andhra Area) Inams (Assessment) Act, 1955 (a)"Collector" means a Revenue Divisional Officer and includes any person appointed by the State Government, whether by name or in virtue of his office, to exercise any of the functions of a Collector under this Act;
