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

State of Odisha - Subsection

Section 2(1) in The Orissa Public Embankment Construction and Improvement Act, 1950

(1)"Collector" means the Collector of a district and shall include an Additional District Magistrate and any other officer specially appointed by the State Government to perform the functions of a Collector under this Act;