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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(4) in Goalpara Tenancy Act, 1929

(4)"Deputy Commissioner" in any provision of this Act, means the Deputy Commissioner in-charge of Goalpara district and includes any Revenue Officer, Assistant Commissioner or Extra Assistant Commissioner specially empowered by the Local Government to discharge any of the functions of the Deputy Commissioner under that provision;