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

State of Haryana - Subsection

Section 2(g) in The East Punjab Refugees (Registration of Land Claims) Act, 1948

(g)[ "Deputy Commissioner" means a Deputy Commissioner of the District and includes an Additional Deputy Commissioner or other officer appointed by the State Government to perform in any District or Districts or parts thereof the functions of a Deputy Commissioner under this Act.] [Added by Punjab Act 14 of 1952, section 2.]