Section 2(41) in The Punjab General Clauses Act, 1898
(41)[ "Political Agent" shall mean - [Old clause (41) was substituted by the Adaptation of Laws Order, 1948, and the clause so substituted was against substituted by the present clause by the Adaptation of Laws Order, 1951.](a)in relation to any territory outside India, the principal officer, by whatever name called, representing the Central Government in such territory; and(b)in relation to any territory in a Part B State, any officer appointed by the Central Government to exercise all or any of the powers of the Political Agent under the Act or Regulation in which the expression occurs;]
