Section 4(6) in The Guardians and Wards Act, 1977 (1920 A.D.)
(6)"Collector" means the chief officer in charge of the revenue administration of a district, and includes any officer whom [the Government,] [Substituted for 'His Highness' by Act X of Svt. 1996.] by notification in the Jammu and Kashmir Government Gazette, may, by name or in virtue of his office, appoint to be a Collector in any focal area, or with respect to any class of persons, for all or any of the purposes of this Act,; and
