(6)"Collector" means the Collector of a district or any other officer appointed by the Government to discharge all or any of the functions of Collector under this Act;Notes - All Addl. District Magistrate have been appointed by the Govt, to h the Collectors to discharge the functions under Section 59 of the Act (Revisional Powers) within their respective jurisdiction (by notification No. 63375-50/65-Re. 5965-R., dated the 25th September, 1965).All Tahasildar and Additional Tahasildars of the State were appointed to discharge the functions of the Collector under Section (5-2) of the Act, within respective jurisdiction (by Notification 67842-RE 188/73 dated the 22nd October, 1973).
