Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 9 in Panjab District Boards Act, 1883 (9)"Deputy Commissioner" means the Deputy Commissioner of a district, and includes any officer specially appointed by the Local Government to per form the functions of a Deputy Commissioner under this Act.
