Section 2(c) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(c)"Controller" means a Controller appointed under sub-section (1) of section 5 and, in respect of functions which may be exercised by an Additional Controller or a Deputy Controller by virtue of his appointment under sub-section (2) of that section, includes such Additional Controller or Deputy Controller, as the case may be;
