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Bengal Presidency - Section

Section 85 in The Bengal Embankment Act, 1882

85. General control of Commissioner and Government. -

All the powers of a Collector under this Act shall be exercised under the general control and orders of the Commissioner of the Division, and all the powers of Collectors and Commissioners shall be exercised subject to the general control and orders of the Board of Revenue and of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.].Every order passed by any of the said authorities shall be subject at any time to be varied or set aside by the controlling authority.