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[Cites 0, Cited by 13] [Entire Act]

State of West Bengal - Section

Section 4 in The Rent Recovery Act, 1853

4. Powers and jurisdiction of independent Deputy Collector.

- An independent Deputy Collector may, within his Deputy Collectorate, exercise all the powers and jurisdictions of a Collector with which he may be entrusted, in the same manner and to the same extent as a Collector may do within his Collectorate; and, with reference to the exercise of such powers and jurisdictions, his Deputy Collectorate shall be deemed a Collectorate, and he shall be deemed to be a Collector within the meaning of this Act.