Section 2(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(b)'banjar land' means land which has remained uncultivated for a continuous period of not less than four years immediately preceding the date on which the question whether such land is banjar or not arises;(bb)[ "Collector" has the meaning assigned to it in the Punjab Land Revenue Act, 1887 (Punjab Act XVII of 1887), and includes any officer not below the rank of an Assistant Collector specially empowered by the State Government to perform all or any of the functions assigned to the Collector under this Act.] [Inserted by Punjab Act No. 3 of 1959, section 2.]
