(f)"District Magistrate", includes— 1[***](ii)in relation to any district or part thereof, an Additional District Magistrate or any other officer specially empowered in this behalf by the Government of the State concerned;(iii)in relation to a Union territory, any officer specially empowered by the Central Government in this behalf;(iv)in relation to the tribal areas of Assam, specified in Part B of the Table appended to paragraph 29 of the Sixth Schedule to the Constitution, a Political Officer; and 2[(v) in relation to the suburbs of Calcutta, as defined by notification issued from time to time by the Government of West Bengal in their Official Gazette under the Calcutta Suburban Police Act, 1866 (Bengal Act II of 1866), the Commissioner of Police, Calcutta, and a Deputy Commissioner of Police, Calcutta, nominated by the State Government in this behalf;]
