(d)["Labour Commissioner"] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).], [" Deputy Labour Commissioner (Housing)"] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).], ["Assistant Labour Commissioner (Housing)"] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] mean the officer appointed as such by the State Government;
