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Citedby 42 docs - [View All]
Alka Ceramics vs Gujarat State Financial ... on 20 November, 1984
Samatha vs State Of A.P. And Ors. on 11 July, 1997
Ram Ranjan Rakshit vs The Chief Administrator, ... on 5 February, 1959
Express Newspaper (P) Ltd. vs Collector Of Delhi And Ors. on 3 April, 1970
Sh. Fitrat Husain And Anr. vs Liaqat Ali And Anr. on 18 January, 1939

[Section 3] [Complete Act]
Central Government Act
Section 3(2) in The Revenue Recovery Act, 1890
(2) The certificate shall be signed by the Collector making it 1[ or by any officer to whom such Collector may, by order in writing, delegate this duty], and, save as otherwise provided by this Act, shall be conclusive proof of the matters therein stated.