Section 2(11) in The Himachal Pradesh Panchayati Raj Act, 1994
(11)"decree holder", "judgement debtor" "Deputy Commissioner" means the Deputy Commissioner of a district and includes any officer specially appointed by the Government to perform the functions of a Deputy Commissioner under this Act:Provided that such officer shall not perform any function in respect of which the decision of the Deputy Commissioner under this Act is final;[(11-A) "Divisional Commissioner" means the Divisional Commissioner of a Division and includes any officer specially appointed by the State Government to perform function of Divisional Commissioner; [Inserted by Himachal Pradesh Act No. 17 of 2008, dated 6.10.2008]
