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] [Section 2] [Entire Act] Central Provinces And Berar - Subsection Section 2(13) in C. P. and Berar General Clauses Act, 1914 (13)['Commissioner' shall mean the Commissioner of a division appointed under the Madhya Pradesh Land Revenue Code, 1954] [Clause (13) was substituted by Bombay VIII of 1958.];
