Section 16 in The Bihar and Orissa Natural Calamities Loans Rules, 1934
16. Officer empowered under Section 7 of the Act to recover loans.
- The following officers are empowered to discharge the functions of a Collector for the recovery of loans under Section 8 of the Act:-(i)All Sub-divisional Officers in the province of Bihar and Orissa.(ii)All certificate officers appointed in accordance with clause (3) of Section 3 of the Bihar and Orissa Public Demands Recovery Act, 1914 (Act IV of 1914).
