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Bengal Presidency - Section

Section 3 in The Calcutta Land-Revenue Act, 1856

3. Collector may entrust any part of his duties to his Deputy. -

It shall be lawful for the Collector of Calcutta to employ any Deputy Collector subordinate to him in the performance of any part of the duties of his office under [* * *] [Words and figures the said Regulation, or under Act 2 of 1849. or' omitted by Act 12 of 1891.] Act 23 of 1850 ; and all Rules, Regulations and Acts relating to the office of Deputy Collector shall be of the same force within the town of Calcutta as in other parts of the territories subject to the Presidency of Fort William in Bengal.