Section 16 in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
16. Delegation.
- The Director may, with the previous approval of the State government, delegate all or any of his powers under this Act to the Land Reclamation Officer of the Divisional Canal Officer, or to any other Officer of the Land Reclamation Department, within whose jurisdiction the reclaimable area is situated.
