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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(1)(aa) in The Punjab Village Common Lands (Regulation) Amendment Act, 1976

(aa)"Commissioner" means the Commissioner of the division and includes any other officer not below the rank of a Joint Director, Panchayats, appointed by the State Government for performing the functions of the Commissioner under this Act;"