Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Bihar - Subsection Section 3(5) in The Bengal Irrigation Act, 1876 (5)"Collector" means the head revenue-officer of a district and includes any officer appointed by the [State] [Substituted by A.L.O.] Government to exercise all or any of the powers of a Collector under this Act;
