Section 2(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(2)"Collector" means the Collector of a district and includes any other officer specially appointed by the State Government to perform the functions of a Collector under this Act;[(2-a) "Consolidation of holdings" means the redistribution of all or any of the land included in the scheme so as to allot to the owners contagious plots of land for the convenience or cultivation; [Inserted by Madhya Pradesh Act No. 26 of 1974 (w.e.f. 15-6-1974).](2-b) "Consolidation Officer" means a Revenue Officer not below the rank of Tahsildar, appointed by the State Government for any district or districts to exercise the powers and perform the duties of a Consolidation Officer under this Act.]
