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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(1)(b) in The Bengal Agricultural And Sanitary Improvement Act, 1920

(b)includes any officer appointed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] by general or special order to discharge all or any of the functions of the Collector under this Act;