70. Powers exercisable in cases of urgency with regard to canals situate beyond the Punjab.
- In respect of any canal situate beyond the limits of [Punjab the [State Government] [Substituted for the words 'East Punjab' (which had been inserted for the words 'Punjab' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, by the Adaptation of Laws, Order, 1950.] may, by notification published in the Official Gazette, declared that the powers exercisable by a Collector under section 54 may under the circumstances there specified by exercised by the Collector or other authorised officer within the limits of [Punjab for all or any of the purposes of such canal.] [Substituted for the words 'East Punjab' (which had been inserted for the words 'Punjab' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, by the Adaptation of Laws, Order, 1950.]
