Section 2(1) in The Rajasthan Urban Improvement (Amendment and Validation) Act, 1973
(1)after clause (iv), the following new clause (iv-a), shall be added, namely:-"(iv-a)"Collector" means the Collector of a district and includes an Additional Collector appointed to a district as will as any officer specially appointed by the State Government to perform the functions and exercise the powers of a Collector under this Act;" and
