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

State of Himachal Pradesh - Subsection

Section 2(9) in The Himachal Pradesh Municipal Corporation Act, 1994

(9)"Deputy Commissioner" or "Deputy Commissioners of the districts" includes Additional Deputy Commissioners, or any other officer at any time appointed by the State Government to perform in any district or districts the functions of a Deputy Commissioner under this Act ;