Section 2(a) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(a)"Collector" means the Collector of the district and includes any person authorised by the State Government to perform all or any of the functions of a Collector under this Act;(aa)[ "common purpose" means any purpose in relation to any common need, convenience, or benefit of the village or other area] [Inserted by Rajasthan Act 23 of 1959.];
