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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in Displaced Persons (Compensation and Rehabilitation) Act, 1954

(2)Subject to the provisions of this Act, the Joint Chief Settlement Commissioners, all Deputy Settlement Commissioners, Settlement Commissioners, Additional Settlement Commissioners, Assistant Settlement Commissioners Settlement Officers, Assistant Settlement Officers and Managing Officers shall perform the functions as assigned to them by or under this Act under general superintendence and control of the Settlement Commissioner.