Section 4 in Northern India Canal and Drainage Act, 1873
4. Power to appoint officers.
- The State Government may from time to time declare by notification in the Official Gazette [the officers of the State Government or of the Punjab State Tubewell Corporation Limited by whom] [See Punjab Act 28 of 1981.] and the local limits within which all or any of powers or duties hereinafter conferrned or imposed shall be exercised or performed.All officers mentioned in sections three, clause (7) shall be respectively, subject to the orders of such officers as the State Government may from time to time direct.
