Section 2(7) in The Himachal Pradesh Panchayati Raj Act, 1994
(7)"collector", "Magistrate" or "Sub-Judge" with reference to a "Gram Sabha" or a "Gram Panchayat" means a Collector, a Judicial Magistrate or a Sub Judge of the District or the Sub Division, as the case may be, in which such Gram Sabha, or Gram Panchayat is constituted;
