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 2] [Entire Act] State of Bihar - Subsection Section 2(c) in The Sakri Canals Irrigation Rules, 1952 (c)"Collector of the District" means the Civil Officer concerned in charge of one of the districts of Gaya, Patna or Monghyr;
