Section 57 in Bihar and Orissa Public Demands Recovery Act, 1914
57. Application of Act XVIII of 1850.
- Every Collector, Certificate Officer, Assistant Collector or Deputy Collector acting under this Act, and every Government Officer 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 Officers' Protection Act, 1850.
