Section 3(3a) in Bengal Public Demands Recovery Act, 1913
(3a)"Collector" means the chief officer-in-charge of the revenue administration of a district and includes an Additional District Magistrate appointed under sub-section (2) of section 10 of the Code of Criminal Procedure, 1898 (Act No. 5 of 1898);Explanation. For the purposes of this Act, the district of 24-Parganas shall be deemed to include Calcutta;
