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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(5) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(5)"Collector" means in the City of Bombay the Collector of Bombay, and elsewhere the Collector of the District and includes any officer authorised by the State Government to perform all or any of the functions of a Collector by or under this Act;