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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(3) in The Punjab New Capital (Periphery) Control Act, 1952

(3)"Deputy Commissioner" means the Deputy Commissioner of the District and includes any person for the time being appointed by the State Government, by notification in the official Gazette, to perform all or any of the functions of the Deputy Commissioner under this Act;