- The [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall appoint in each district as officer who shall be the Collector [*] [The words 'of the District' were repealed by the Amending Act, 1895 (16 of 1895).] and who [*] [The words 'shall be subordinate to the Commissioner of his division and' were deleted by Gujarat 15 of 1964, section 4, Schedule] may exercise, throughout his district, all the powers and discharge all the duties conferred and imposed on a Collector or an Assistant or Deputy Collector by this Act, or any other law for the time being in force, and in all matters not specially provided for by law shall act according to the instructions of [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government].
