Section 4(1) in The Punjab State Tubewell Act, 1954
(1)[ For the purpose of tubewells constructed, maintained, or controlled by the Corporation the officers of the Corporation holding such office as correspond to the offices mentioned in clause (7) of section 3 of the said Act shall exercise the same powers as are exercisable by the officers of the State Government holding corresponding offices in respect of the tubewells constructed, maintained or controlled by the Government and they shall be deemed to have been appointed as Canal Officer within the meaning of the aforesaid clause (7). [See Punjab Act 3 of 1974.](1-A) In section 6 of the said Act, for the words "so named" the words and figures "named in a notification under section 3 of the Punjab State Tubewell Act, 1954", for the words "State Government" the words "State Government or the Corporation, as the case may be," and for the words "such application or use of the said water" the words "the application or use of the under ground water for the purpose of a State Tubewell" shall be deemed to be substituted, respectively;]
