Section 3(d) in State Land Acquisition Act, 1990 (1934 A.D.)
(d)[ the expression "Collector" means the Collector as defined in the Land Revenue Act, 1996] [Clause (d) substituted by Act III of Svt. 2008. (By Act X of Svt. 1996, original clause (d) was deleted and original clauses (e), (f), (g) and (h) re-lettered as (d), (e), (f) and (g) respectively).] ;
