Section 2A in The Hyderabad (Abolition of Cash Grants) Act, 1952
2A. [ Definitions. [Section 2A was inserted by Maharashtra Act No. 18 of 1961, Section 2.]
- In this Act, unless the context otherwise requires, -(a)"Collector" includes an officer appointed by the State Government to perform the duties of a Collector under this Act;(b)"prescribed" means prescribed by rules made under this Act.]
