Section 57 in The Orissa Public Demands Recovery Act, 1962
57. Application of Act 18 of 1850.
- Every Collector, Certificate Officer, Assistant Collector, Deputy Collector or Sub-Deputy Collector acting under this Act, and every Government officer making a requisition under Section 4, shall, in the discharge of his functions under this Act, be deemed to be acting judicially within the meaning of the Judicial Officers' Protection Act, 1850 (18 of 1850).
