Section 3(2a) in The Punjab Restitution of Mortgaged Lands Act, 1938
(2a)[ The expression "Commissioner" means the Commissioner of the division in which the mortgaged property or any part thereof is situated, and shall include any officer specially empowered by the [State] [Inserted by Punjab Act 1 of 1943, section 2.] Government to perform the duties of a Commissioner for the purpose of this Act.]
