(9)[ "Collector" means the Deputy Commissioner of a district and includes any officer whom the Government may, by notification in the Government Gazette, appoint this behalf and on whom any or all powers of the Collector under this Act are conferred by the said notification or any other notification;] [Substituted by Act No. XII of 2011, dated 25th April, 2011.][(9-A) "Commissioner of Stamps" means such officer as the Government, may, by notification in the Government Gazette, appoint in this behalf, for the whole or any part of the State;] [Substituted by Act No. XII of 2011, dated 25th April, 2011.]
