Section 20(1) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may by notification appoint one or more persons to be Settlement Officers (Consolidation) and, by like notification, specify the area in which each such Officer shall have jurisdiction. The Consolidation Officers in the area under the jurisdiction of the Settlement Officer (Consolidation) shall be subordinate to him subject to any conditions which may be prescribed.
