Section 2(3) in The Bengal Aerial Ropeways Act, 1923
(3)"Collector" means the chief officer in charge of the land-revenue administration of a district, and includes any officer specially appointed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] to discharge the functions of a Collector under this Act;
