Section 2(1) in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
(1)"Collector" means -(a)in Calcutta, the Land Acquisition Collector, Calcutta, and(b)elsewhere, the Chief Officer-in-Charge of the revenue administration of the district, and includes [an Additional District Magistrate, a Sub-divisional Magistrate, and] [Words inserted by W.B. Act 36 of 1963.] any [Executive Magistrate] [Words substituted for the words 'officer, not below the rank of a Magistrate of the first class,' by W.B. Act 49 of 1976.] specially appointed by the State Government to perform all or any of the functions of a Collector under this Act.Explanation. - In this clause Calcutta has the same meaning as in the Calcutta Municipal Act, 1951;
