Report No. 60
Revised section 3(11)
3(11). "Collector" shall mean the chief officer-in-charge of the revenue administration of a district, and shall include the Collector of Calcutta, Madras or Bombay.
[Ch. 3]
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Report No. 60 Revised section 3(11) 3(11). "Collector" shall mean the chief officer-in-charge of the revenue administration of a district, and shall include the Collector of Calcutta, Madras or Bombay. [Ch. 3] |
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