Section 6(a) in The Orissa Revenue Administration (Units) Act, 1963
(a)all references to a Deputy Commissioner in any other law or in any rule, regulation, order or notification having the force of law, shall, for all purposes whatsoever whether relating to revenue administration or not, be read and construed as references to the Collector of the district within the local limits of which the area within the local jurisdiction of the Deputy Commissioner is situate;
