Section 9 in The Exemptions from Land-Revenue (No. 1) Act, 1863
9. Power to invest officers with authority of Inam Commissioners and their assistants.
- It shall be lawful for the [Provincial Government] [The Words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] to appoint officers to carry out the inquiries provided for in this Act in the districts in which Act XI of 1852 has the force of law, and to invest any officers so appointed with the authority conferred by the above Act on Inam Commissioners and Assistant Inam Commissioners.
