(9)"Collector". - "Collector -(a)means within the limits of the towns of [Calcutta and Madras and of the city of Bombay] [See Bombay Act 17 of 1945.] the Collector of Calcutta, Madras and Bombay, respectively, and without those limits, the Collector of a district; and(b)includes a Deputy Commission and any officer whom the [State Government] [ Substituted for the words 'Collecting Government' by the Adaptation of Laws Order, 1950, First Schedule.] may, by notification in the Official Gazette, appoint in this behalf;[(9-A) "Commissioner" means the Commissioner of a Division appointed as such by the State Government;] [Inserted by Punjab Act 14 of 2001.]
