3. Appointment, powers and jurisdiction of Collector.
(1)Within his jurisdiction, the Sub-Divisional Officer, exercising powers of Assistant Collector of the first grade, shall be the Collector within the meaning of sub-section (3) of section 3.(2)Where a person owns or holds land as land-owner or tenant in more than one tahsil, the Collector having jurisdiction in the area, where the largest portion of such land is situate, shall be the Collector within the meaning of sub-section (3) of section 3.
