Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 21 in The Bengal Embankment Act, 1855 21. Interpretation. - In the construction of this Act, [* * *] the word "Collector" shall mean any Collector, Deputy Collector or other Revenue Officer in independent charge of any district or portion of a district.
