(12)[ "District Magistrate" means the District Magistrate for a District and includes the Additional District Magistrate, Project Director, District Rural Development Agency appointed by the State Government to exrercise and perform all or any of the powers and functions of District Magistrate under this Act] [Substituted by the Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.] ;
