Section 2(9) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(9)"Deputy Commissioner" means the Deputy Commissioner appointed under sub-section (1) of Section 3 and includes every officer who for the time being exercises the powers and performs the functions of a Deputy Commissioner under this Act or the rules made thereunder in respect of any charitable or religious institution or endowment as specified in sub-section (5) of Section 3 ;
