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

State of Jharkhand - Subsection

Section 2(3) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947

(3)"Deputy Commissioner" means the Deputy Commissioner of Ranchi or [any officer not below the rank of a Sub-Deputy Collector] [Substituted by Act 18 of 1956.] who is specially empowered by the Deputy Commissioner to discharge any of the functions of the Deputy Commissioner under this Act;