Section 4(12A) in The U.P. General Clauses Act, 1904
(12A)[ "District Magistrate" shall mean a person appointed as such under sub-section (1) of Section 20 of the Code of Criminal Procedure, 1973 and shall include the Deputy Commissioner of a District;] [Added by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).]
