Section 48 in Bengal Public Demands Recovery Act, 1913
48. Application of Act No. 18 of 1850
. Every Collector, Certificate Officer, Assistant Collector or Deputy Collector acting under this Act, and every officer 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 (XVIII of 1850).
