101F. Meaning of the expression "Collector" in sections 101-A, 101-B and 101-C.
- For the purposes of sections 101-A, 101-B, 101-C, respectively, the expression "Collector" shall be deemed to include any Revenue-officer appointed by the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] to perform all or any of the functions of a Collector under any of the provisions thereof.]
