(6)Collector means the chief officer in charge of the revenue-administration of a district, and includes any officer whom the [State] [Substituted by A.O.1950, for " Provincial" .] Government, by notification in the [Official Gazette] [Substituted by A.O.1950, for " Local Gazette" .] may, by name or in virtue of his office, appoint to be a Collector in any local area, or with respect to any class of persons, for all or any of the purposes of this Act;
