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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Himachal Pradesh - Subsection

Section 55(1) in The Himachal Pradesh Minor Canals Act, 1976

(1)The Government may appoint any person or any class of officials to perform any functions or to exercise any powers under this Act or the rules made thereunder conferred on or vested in the Collector, Commissioner, Financial Commissioner or such Government.