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

State of Haryana - Subsection

Section 2(e) in The Punjab Land Preservation Act, 1900

(e)the expression "Deputy Commissioner" includes any officer or officers at any time specially appointed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform the functions of a Deputy Commissioner under this Act;