Section 2(h) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(h)[ "Director" means an officer appointed by the State Government as Director of Mandis and includes any other officer authorized by the Director to perform all or any of his functions under this Act ;] [Substituted by section 2 (iii) by U.P. Act No. 30, 1974.]
