(5)"Collector" means the head-revenue-officer of a district, and includes any officer appointed by the [State Government] [Words 'Provincial Government' first substituted for the words 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] to exercise all or any of the powers of a Collector under this Act:
