Section 2(c) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
(c)"Collector" means the Collector of the district in which the land, in respect of which the rights of ala malik are abolished, is situated and includes any officer not below the rank of an Assistant Collector of the First Grade specially empowered by the State Government to perform the duties of a Collector under this Act;
