Section 1 in The Bengal Rent Recovery (Under-Tenures) Act, 1865
1. "Collector" defined.
- The word "Collector" as used in this Act, includes [any officer vested with powers of a Collector of a district] [Words within square brackets Substituted for the words 'all officers exercising the full powers of a Collector of a district' by West Bengal Act 12 of 1947.].[* * * * * * *] [The clause repealed by Act 1 of 1903, is omitted.]
