93. Exercise of powers of Advocate-General outside Presidency-towns
The powers conferred by sections 91 and 92 on the Advocate-General may, outside the Presidency-towns, be, with the previous sanction of the State Government, exercised also by the Collector or by such officer as the State Government may appoint in this behalf.] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 31 (w.e.f. 1.2.1977). ]
