Section 3(4) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(4)An Additional Property Tax Commissioner shall exercise such of powers and perform such of the duties of the Property Tax Commissioner, as the State Government may, by notification, direct and references to the Property Tax Commissioner in this Act shall be deemed to include references to the Additional Property Tax Commissioner when exercising such powers or performing such duties.
