Section 2(b) in The West Bengal Fire Services Act, 1950
(b)"the Collector" means, in relation to Calcutta, the Collector of Stamp Revenue and in relation to any other [area] [Word substituted for the words 'local area' by W.B. Act 21 of 1960.] the Collector of the district within which the [area] [Word substituted for the words 'local area' by W.B. Act 21 of 1960.] is comprised;
