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

State of Jammu-Kashmir - Subsection

Section 2(a) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

(a)"Collector" means the Collector of the district in which the village is situated or any other officer appointed by the Government to perform the duties of a Collector under this Act ;