Section 2(e) in The Assam Alienation of Land (Regulation) Rules, 1980
(e)[ "Collector" means the Chief Officer of the Revenue Administration of the District and includes the Deputy Commissioner and any other officer specially appointed by the State Government to perform the functions of Collector under the Act.] [Published in the Assam Gazette, Part II-A, dated 26th August, 1981, page 1207 to 1214.]
