Section 2(3) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)"Consolidation Officer" means an officer appointed as such under Section 15 by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and includes any person authorised by the [State] [This word was 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;
