Section 2(a) in Pondicherry Revenue Recovery Act, 1970
(a)" Collector " means the Secretary to Government Revenue, Finance, and Planning Department, Pondicherry and includes the Deputy Collector (Revenue), Pondicherry for Pondicherry region, and the Administrators, Karaikal, Mahe and Yanam in their respective regions; [and any officer whom the Government may, by notification in the Official Gazette, appoint to perform the functions of a Collector under this Act.] [Inserted vide No. 273/Leg./88-LLD dated 19-5-1988.]
