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

State of West Bengal - Subsection

Section 2(7) in The Bengal Agricultural Debtors Act, 1936

(7)"Collector" includes any officer appointed by the [State Government] [substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] to exercise any of the powers of a Collector under this Act;