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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(e) in The Manipur (Hill Areas) District Councils Act, 1971

(e)"Deputy Commissioner", in relation to any District Council, means the officer appointed as such by the Administrator, by notification in the Official Gazette, to perform the functions of the Deputy Commissioner under this Act in the autonomous district for which such District Council has been constituted;