Section 2(a) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(a)"Consolidation Officer" means an officer appointed as such under section 14 by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and includes any person authorised by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform all or any of the functions of the Consolidation Officer under this Act;
