Section 3(b) in Tamil Nadu Marumakkattayam Act, 1932
(b)[ "Collector" means the Collector of the district in which any property of a tarwad is situated and includes any Revenue Divisional Officer who is authorised by the Collector to perform his functions under this Act;] [Substituted for original clause (b) by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.]
