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State of West Bengal - Section

Section 5 in The Rent Recovery Act, 1853

5. "Independent Deputy Collector.

- An independent Deputy Collector is an officer appointed by [the State Government] [Words 'the Provincial Government' substituted for word 'Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] to act as Deputy Collector independently of a Collector, whether his office is one for the receipt of revenue or not."Deputy Collectorate." - A Deputy Collectorate is the district within which an independent Deputy Collector is directed by [the State Government] [Words 'the Provincial Government' Substituted for word 'Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and then the word 'State' Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] to act.