103. Discharge of duties of Collector dying or being disabled.
- When a Collector dies or is disabled from performing his duties, the officer who succeeds temporarily to the chief executive administration of the district under any orders which may be generally or specially issued by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government on this behalf, shall be deemed to be a Collector under this Act.
