Section 61 in The Bengal Land-Revenue Sales Act, 1859
61. Interpretation.
- In the construction of this Act the word 'Collector shall include a Deputy Collector' or other officer exercising by the authority of [the State Government] [Words 'the Provincial Government' substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the word 'State' subsequently substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], the powers of a Collector or Deputy Collector.
