Section 2(2) in The Haryana Canal and Drainage Act, 1974
(2)"Canal Officer" means an officer appointed under the Act by the State Government, by notification to exercise control or jurisdiction over a canal or any part thereof;"Chief Canal Officer" means an officer exercising general control in respect of canals in the State;"Superintending Canal Officer" means an officer exercising general control over a canal or portion of a canal;"Divisional Canal Officer" means an officer exercising control over a sub-division of a canal;"Sub Divisional Canal Officer" means an officer exercising control over a sub-division of a canal;"Deputy Collector" means an officer appointed to perform the functions of Deputy Collector under this Act;
