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

State of Karnataka - Subsection

Section 2(1)(d) in Karnataka Village Offices Abolition Act, 1961

(d)"Deputy Commissioner" means an officer appointed by the State Government in respect of any area to perform the functions and exercise the powers of the Deputy Commissioner under this Act, and where no such officer is appointed, the Deputy Commissioner of the District;