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

State of Punjab - Subsection

Section 2(c) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948

(c)[ "Deputy Commissioner" means the Deputy Commissioner of the District and shall include an Additional Deputy Commissioner or any other officer authorised by the State Government to discharge the functions of the Deputy Commissioner under the Act;] [Added by Punjab Act 4, of 1951, section 2(2).]