Section 2(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)"Assistant Commissioner" means the Assistant 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 an Assistant Commissioner under this Act or the rules made thereunder in respect of any charitable or religious institutions or endowments, as specified in sub-section (5) of Section 3;
