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 9] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(d) in The Orissa Estates Abolition Act, 1951 (d)"Collector" includes an Officer [* * *] [Omitted by the Orissa Act 16 of 1962.] appointed by the State Government to discharge all or any of the functions of the Collector under this Act;
