Section 48 in The Bengal Public Demands Recovery Act, 1913
48. Application of Act XVIII of 1850.
- Every Collector, Certificate Officer, Assistant Collector or Deputy Collector acting under this Act, and every servant of the Government making a requisition under Section 5, shall, in the discharge of his functions under this Act, be deemed to be acting judicially within the meaning of the Judicial Officer's Protection Act, 1850.
