(e)"Collector" includes any Officer [not below the rank of a Sub-Deputy Collector] [Substituted by Act 16 of 1959.] [appointed] [For a notification appointing Additional Collectors and Additional Sub-divisional Officers in the State to discharge all the functions of a Collector under the Act, see B.O.R.O. Volume I, Part VIII.] by the State Government to discharge all or any of the functions of a Collector under this Act;
