Section 3(2) in The Punjab Restitution of Mortgaged Lands Act, 1938
(2)The expression "Collector" means the Collector of the district in which the mortgaged property or any part thereof is situated, and shall include an Assistant Collector of the 1st grade specially empowered by the [State] [Substituted for the word 'Provincial' by the Adaption of Laws Order, 1950.] Government to perform the duties of the Collector for the purposes of this Act.
