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| Sections | Particulars |
|---|---|
| Part V | Special Proceedings |
| 93 | Exercise of powers of Advocate General outside presidency-towns. |
| Description | The powers conferred by sections 91 and 92 on the Advocate General may, outside the presidency-towns, be, with the previous sanction of the State Government, exercised also by the Collector or by such officer as the State Government may appoint in this behaviour. |
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