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

State of West Bengal - Subsection

Section 2(3) in Bengal Agricultural and Sanitary Improvement Act, 1920

(3)"Engineer" means the District Engineer, or any Engineer or other person specially appointed by the [State Government] in the case of major schemes, or by the Collector in the case of minor schemes, to discharge all or any of the functions of an Engineer under this Act;