Section 23rd in The Calcutta Land-Revenue Act, 1856
23rd. [ August, 1856.]
An Act relating to the administration of the public revenues in the Town of Calcutta.Whereas it is expedient that the Collector of Calcutta [* * *] [Words should have charge of the collection of the stamp duty within the town of Calcutta, and that he' omitted by Act 12 of 1891.] should have power to employ any Deputy Collector subordinate to him, in the performance of any part of the duties of his office ; it is enacted as follows :-
