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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2) in The West Bengal Non-Agricultural Tenancy Act, 1949

(2)"Collector" includes any officer appointed by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform all or any of the functions of a Collector under tins Act;