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 1] [Section 2] [Entire Act] Union of India - Subsection Section 2(3) in The Ancient Monuments Preservation Act, 1904 (3)"Commissioner" includes any officer authorised by the [Central Government] [Substituted by A.O. 1937, for " Local Government".] to perform the duties of a Commissioner under this Act;
