Section 2(a) in The Punjab Land Improvement Schemes Act, 1963
(a)[ 'Chief Conservator' means the officer appointed for the time being to be the Chief Conservator of Soils, and includes any other officer empowered by the State Government by notification to perform the functions of the Chief Conservator under this Act and the rules made thereunder;] [See Act 29 of 1981.](aa)[ 'Bank' means Mortgage Bank as defined in clause (d) of the Punjab Co-operative Land Mortgage Banks Act, 1957;] [Added vide Act 14 of 1977.](aaa)[ "Deputy Commissioner" means the Officer appointed for the time being to be the Deputy Commissioner of a District, and includes any other officer authorised by the State Government by notification to perform the functions of a Deputy Commissioner under this Act and the rules made thereunder;] [Added vide Act 14 of 1977.]
