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] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(2) in The Orissa Irrigation Act, 1959 (2)Collector-"Collector" means the Collector of a district and includes a Deputy Commissioner or other officer appointed under the Act by the State Government to exercise all or any of the powers of a Collector;
