Section 3(19A) in The Delhi Lands Reforms Act, 1954
(19A)[ "Revenue Assistant" includes any Assistant Collector of the first grade or class empowered by the Chief commissioner to perform all or any of the function of a Revenue Assistant under this Act;] [Clause (19A) ins. by Act of 1959, section 3 (w.r.e.f. 20-7-1954) and subs. by Act 1 of 1966, section 2 (w.r.e.f. 20-7-1954)]
