Section 2(1) in Waste Lands (Requisitioning and Utilisation) Act, 1952
(1)"the Collector" used in relation to any waste land means the Collector of the district within which the waste land is situated and includes any officer, not below the rank of a Sub divisional Magistrate [appointed] [For notification relating to appointment of (he Sub-divisional Officer, Sadar, Birbhum, to carry out all the functions of a Collector under the Act, see notification No. 1129SL, Ref., dated 6th June, 1959, published in the Calcutta Gazette of 1959, Part I, page 2322.] by the State Government to carry out all or any of the functions of a Collector under this Act;
