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 Uttarakhand - Subsection Section 2(d) in Uttarakhand Ropeways Act, 2014 (d)"Collector" means the chief officer in charge of the land revenue administration of a district, and includes any officer specially appointed by the Government to discharge the functions of a Collector for the purpose of this Act;
