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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(3)(f) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(f)"Deputy Director of Consolidation" means a person appointed as such by the State Government to exercise such powers and perform such duties of the Director of Consolidation as may be delegated to him by the State Government and shall include a District Deputy Director of Consolidation and Assistant Director of Consolidation;