Section 2(44) in The Orissa General Clauses Act, 1937
(44)'Son', "son", in the case of anyone whose personal law permits adoption, shall include an adopted son;[(44-a) "Sub-Collector" shall mean the Chief Officer-in-charge of the Revenue Administration of a Sub-division; [Substituted vide Orissa Gazette Extraordinary No. 1563/2.11.1988-Notification No. 15006. Legislative/1.11.1988-O.A. No. 16 of 1988.](44-b) "Sub-divisional Officer" shall mean the Sub-Collector;]
