Section 2(c) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(c)[ "Commissioner" means Commissioner of Division and includes any officer not below the rank of the Collector of a district appointed by the State Government to discharge all or any of the functions of a Commissioner under the Act;] [Omitted by Act 22 of 1976 and Inserted again by Act 55 of 1982.]
