Section 41(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(2)A Consolidation Officer or a Settlement Officer (Consolidation) may, with the sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, delegate any of its powers or functions under this Act to any person in the service of the [State] [Substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government.
