70. Powers exercisable in cases of urgency with regard to canals situate beyond the Haryana.
- In respect of any canal situate beyond the limits of [Haryana] [Substituted by Haryana Adaptation Laws Order, 1968.] the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by notification published in the Official Gazette, declared that the powers exercisable by a Collector under section 54 may under the circumstances there specified by exercised by the Collector or other authorised officer within the limits of [Haryana] [Substituted by Haryana Adaptation Laws Order, 1968.] for all or any of the purposes of such canal.
