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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(d) in Jammu and Kashmir Panchayati Raj Rules, 1996

(d)'Collector and District Magistrate' for the purposes of these rules include any officer nominated by the Collector or the District Magistrate, as the case may be, to perform any function under these rules on his behalf ;