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 91] [Entire Act] State of Gujarat - Subsection Section 91(2) in The Bombay Irrigation Act, 1879 (2)References to Collector except in sub-section (5) of section 3, sections 18, and 19, clause (c) of sub-section (5) of section 20A, and section 20B shall be construed as references to District Development Officer;
