Section 2(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(3)'Collector' means such officer as so appointed collector to perform Section 29 only of "The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013" (and includes any other authority so appointed by the Government by notification in the Official Gazette, to perform all or any of the functions of the collector under this Act);
