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

State of Uttar Pradesh - Subsection

Section 2(e) in The U.P. Coal Control Order, 1977

(e)"District Magistrate" or "Licensing Authority" means the District Magistrate of the district and includes the Additional District Magistrate (Civil Supplies) or the District Supply Officer of the district or any other officer not below the rank of Area Rationing Officer authorised by the State Government to exercise the powers and to perform all or any of the functions of District Magistrate or Licensing Authority under this Order;