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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(6)(iii) in The Delhi Lands Reforms Act, 1954

(iii)a Revenue Assistant empowered by the Chief Commissioner by notification in the Official Gazette to discharge all or any of the functions of a Deputy Commissioner under this Act; and [Substituted by Act 4 of 1959, section 3 for clause (6) (w.e.f. 12-3-1959)]