Section 3(c) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(c)"District Magistrate" includes an officer authorised by the District Magistrate to exercise, perform and discharge all or any of his powers, functions and duties under this Act, and different officers may be so authorised in respect of different areas or cases or classes of cases, and the District Magistrate mar recall any case from any such officer and either dispose of it himself or transfer it to any other such officer for disposal :
