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

State of Himachal Pradesh - Subsection

Section 2(42) in The Himachal Pradesh Panchayati Raj Act, 1994

(42)"Sub-Divisional Officer" means the officer-in-charge of a Sub-Division of) District constituted for revenue and general purposes and where a Sub-Division does not exist such other officer as may be declared by the Government as Sub-Divisional Officer, for the purposes of this Act;