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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(e) in The Bihar Irrigation Field Channels Act, 1965

(e)[ 'Collector' means the Collector of the district and includes a Deputy Commissioner or any other officer appointed by the State Government under this Act to exercise all or any of the powers of a Collector;] [Substituted by Act 14 of 1982.]