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 3] [Section 2] [Entire Act] Union of India - Subsection Section 2(f) in Works of Defence Act, 1903 (f)the expression "Collector" includes any officer specially appointed by the [Central Government] [Substituted by the A.O. 1937, for 'L.G.'.] to perform the functions of a Collector under this Act;
