(1)"Agriculture" with its grammatical variations and cognate expressions shall include horticulture;[(l-A) "Collector" means a Revenue Divisional Officer and includes any person appointed by the [State Government] [This clause was inserted by section 4(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] whether by name or in virtue of his office, to exercise any of the functions of a Collector under this Act;]
