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[Cites 0, Cited by 0] [Section 107(7)] [Section 107] [Entire Act]

Bengal Presidency - Subsection

Section 107(7)(i) in Cess Act, 1880

(i)except as provided in sub-clause (ii), "Collector" means, in the case of lands which have been or are about to be valued or revalued under this chapter, the officer in charge of the revenue administration of the district in which such lands are situated or any officer appointed by the [State Government] to exercise any of the functions of a Collector under this chapter in respect of such lands;