Section 8A(1) in The Bombay Land Revenue Code, 1879
(1)The State Government may appoint in each district so many Additional Collectors as it may deem fit. [***] The Additional Collector shall exercise such powers and discharge such duties as are exercised or discharged by the Collector in the district or a part of district under this Act or any other law for the time being in force as the State Government may direct.
