Section 2 in Assam Acquisition of Land for Flood Control and Prevention of Erosion Act, 1955
2. Definitions.
- In this Act, unless there is anything repugnant in the object or context-(1)"Land" and "person interested" have the meanings respectively as signed to them in the Land Acquisition Act, 1894 (Act 1 of 1894).(2)"Collector" means the Deputy Commissioner, the Sub-divisional Officer in charge of Subdivision or any other officer empowered under Section 3 to perform the functions of a Collector.
