Section 2(d) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
(d)"Collector" means the Collector of the district in which the land, in respect of which the rights of an ala malik are abolished, is situated and includes any other officer not below the rank of an Assistant Collector of the first grade specially empowered by the Government to perform the duties of Collector under this Act;
