(6)[ Deputy Commissioner includes [Substituted by Act 4 of 1959, section 3 for clause (6) (w.e.f. 12-3-1959)](i)a Collector; [Substituted by Act 4 of 1959, section 3 for clause (6) (w.e.f. 12-3-1959)](ii)an Additional Collector; [Substituted by Act 4 of 1959, section 3 for clause (6) (w.e.f. 12-3-1959)](iii)a Revenue Assistant empowered by the Chief Commissioner by notification in the Official Gazette to discharge all or any of the functions of a Deputy Commissioner under this Act; and [Substituted by Act 4 of 1959, section 3 for clause (6) (w.e.f. 12-3-1959)](iv)an Assistant Collector of the first grade or class empowered as aforesaid;] [Substituted by Act 4 of 1959, section 3 for clause (6) (w.e.f. 12-3-1959)]
