Section 2(b) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
(b)"Collector" means the Collector of the district in which the land, in respect of which proprietary rights are vested in an occupancy tenant under this Act is situate, and includes any officer not below the rank of an Assistant Collector of the First Grade specially empowered by the State Government to perform the duties of a Collector under this Act;
