Section 35 in The Bengal Land-Revenue Settlement Regulation, 1822
35. "Board of Revenue".
- Whenever the term "Board of Revenue" [* * *] [The word 'or Board of Commissioners' repealed by Act 1 of 1903.] may occur in this or any other Regulation, the same shall be held and considered to apply to any Board Committee or Commission, and to any member of such Board, committee or commission, that may be vested by the [State] [Substituted by ALO.] Government with the powers and authority of the Board of Revenue, save and except in so far as may be otherwise specifically declared and provided.Rules regarding Collectors to apply to Officer exercising authority of Collector - In like manner, all Rules in this or any other Regulation, whereby any duties or powers may be prescribed for, or vested in, Collectors shall beheld and considered to be equally applicable to any officer exercising the authority of Collector under the orders or with the sanction of the [State] [Substituted by ALO.] Government.
