Section 2(27) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(27)"Commissioner of the Division" with reference to a Kshettra Panchayat or Zila Panchayat means the Commissioner appointed under Section 12 of the United Provinces Land Revenue Act, 1901, for the Division within which the Kshettra Panchayat or the Zila Panchayat, as the case may be, exercises its jurisdiction and includes an Additional Commissioner appointed under Section 13 of the same Act for such division;
