(e)"Collector" or 'District Magistrate' or 'Sub-Divisional Magistrate' with reference to a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.], means the Collector District Magistrate or Sub-Divisional Magistrate of the district or the subdivision, as the case may be, in which such [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] is constituted; [and shall respectively include Additional Collector, Additional District Magistrate and Additional Sub-Divisional Magistrate] [Added by Section 2(1) of U.P Act No. 19 of 1957.];(ee)[ "Electoral Registration Officer" means an officer designated or nominated as such by the State Election Commission in consultation with the State Government for preparing and revising the electoral rolls in a district; [Inserted by U.P Act No. 12 of 2004 (w.e.f. 05.07.2004).](eee)"Assistant Electoral Registration Officer" means a person appointed as such by the Electoral Registration officer for one or more Panchayat areas,]
