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[Cites 0, Cited by 164] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(c) in The Land Acquisition Act, 1894

(c)the expression Collector means the Collector of a district, and includes a Deputy Commissioner and any officer specially appointed by the [appropriate Government] [Substituted by A.O. 1950.] to perform the functions of a Collector under this Act;
(cc)[ the expression corporation owned or controlled by the State means any body corporate established by or under a Central, Provincial or State Act, and includes a Government company as defined in section 617