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 Telangana - Subsection Section 2(e) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961 (e)'Collector' means the Collector of a district and includes a Revenue Divisional Officer, a Deputy Collector, a Sub-Collector and an Assistant Collector ;
