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

State of Assam - Subsection

Section 2(iv) in The Assam Embankment and Drainage Act, 1953

(iv)"Deputy Commissioner" means the Deputy Commissioner of the District in which any embankment or drain is situated or proposed and includes the Additional Deputy Commissioner of the said District or any other officer empowered by the State Government to discharge the functions of a Deputy Commissioner under this Act.