Section 2(2E) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2E)"Collector" includes an Assistant or Deputy Collector performing the duties and exercising the powers of the Collector under the Bombay [ * See now the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI, of 1966.] Land Revenue Code, 1879, or any other officer specially empowered by the State Government to perform the functions of the Collector under this Act;]
