Section 3 in The Punjab Debtors' Protection Act, 1936
3. Definitions.
- In this Chapter unless there is anything repugnant in the subject or context,(1)"Land" means any land which is not occupied as the site of any building in a town or village, and is occupied or has been let for agricultural purposes or for purposes subservient to agriculture, or for pasture, and includes the sites of buildings and other structures on such land;(2)"Collector" means the Deputy Commissioner of a district or any officer specially empowered by the [State] [ Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government to exercise the powers of a Collector under this Chapter;(3)[ "Commissioner" means the Commissioner of a division or any officer specially empowered by the [State] [Added by Punjab Act 10 of 1939, section 3.] Government to exercise the powers of a Commissioner under this Chapter].
