Section 6(3) in The Himachal Pradesh Minor Canals Act, 1976
(3)The provisions of sections 44 and 57 shall apply to all proceedings of the Collector under sub-section (1) of this section and under the preceding section, and power conferred upon the Collector by this and the preceding sections shall be exercised subject to such sanction as the Government may prescribe and in accordance with the rules made by the Government.
