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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(3) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976

(3)The expression "Commissioner" means the Commissioner of the area in which the mortgaged property or any part thereof is situated, and shall include any officer specially empowered by the State Government to perform the duties of a Commissioner for the purposes of this Act by a notification to be published in the Official Gazette.