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

State of Telangana - Subsection

Section 2(12) in Telangana General Clauses Act, 1308 F

(12)"Collector" means the Chief Officer in charge of the revenue administration of a district;Explanation. - ln all Hyderabad laws any reference to "Talukdar" or "Awal Talukdar" (first Talukdar), shall be deemed to be references to the Collector;