Section 2(6) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(6)"Collector" includes an Additional Collector and an Assistant or Deputy Collector performing the duties and exercising the powers of a Collector under the Code [or any other officer specially empowered by the State Government to perform the functions of the Collector under this Act] [These words were added by Bombay 4 of 1960, Section 2.];
