(7)(i)except as provided in sub-clause (ii), "Collector" means, in the case of lands which have been or are about to be valued or revalued under this chapter, the officer in charge of the revenue administration of the district in which such lands are situated or any officer appointed by the [State Government] to exercise any of the functions of a Collector under this chapter in respect of such lands;(ii)in clause (8) in sub-section (1), of section 107-M and in section 170-0 "Collector" means, in the case of a revenue-paying estate, the Collector or similar officer on whose revenue-roll the estate is borne, and, in the case of a revenue-free estate, the Collector or other similar officer on whose general register of revenue-free lands the estate is borne;
