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[Cites 0, Cited by 25] [Entire Act]

State of West Bengal - Section

Section 3 in The Rent Recovery Act, 1853

3. "Collectorate" defined.

- The word "Collectorate" in this Act means 'the zila or other district to which a Collector is appointed, and no lands situate beyond the limits of such zila or district shall be deemed to be situate within the collectorate by reason of their forming part of an estate "paying revenue to the Collector thereof.