10. [Powers of Revenue-officers. [For directions under section 10, see Notification No. 81, Punjab Gazette, Extra-ordinary, Ist March, 1888, page 93.]
] - Except where the class of the Revenue-officer by whom any function is to be discharged is specified in this Act, the [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950 ] may, by notification, determine the functions to be discharged under this Act by any class of Revenue-officers.Administrative Control
