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 2] [Entire Act] State of West Bengal - Subsection Section 2(1) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954. (1)"Collector" means the Collector of a district or any other officer appointed by the State Government to discharge the functions of a Collector under this Act;-
