Section 2(6) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(6)"Collector" includes an Additional Collector, and an Assistant or Deputy Collector exercising the powers or discharging the duties of a Collector under the [Code] [This word was substituted for the words 'relevant Code', by Maharashtra 21 of 1975, Section 3(5).], and also any other officer not below the rank of an Assistant or Deputy Collector, especially empowered by the State Government to exercise the powers and perform the functions of the Collector by or under this Act;
