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

State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Personal Inams Abolition Act, 1953

(b)"Code" means the Bombay Land Revenue Code, 1879;
(ba)[ "Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;] [This clause was inserted by Bombay 9 of 1954, Section 2.]