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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(2) in The Delhi Land Revenue Act, 1954

(2)This Act and every other law for the time being applicable to a Deputy Commissioner shall apply to every Additional Collector, when exercising any powers or discharging any duties under Sub-section (1), as if he were the Deputy Commissioner of the [Union territory [Substituted by A.O. (No. 5) 1957 for the words "State"] [*] [Now National Capital Territory of Delhi]