20. Collector of the district in case of temporary vacancy. -
If the Collector dies or is disabled from performing his duties, the officer who succeeds temporarily to the chief executive administration of tire district in revenue matters shall be held to be the Collector under this Act until the [State Government] [Substituted by A.O. 1950.] appoints a successor to tire Collector so dying or disabled, and such successor takes charges of his appointment.
