4. Power of Provincial Government to authorise officers to act under section 5.
- The [State] [This word was substituted for the word 'Provincial' by the Bombay Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette authorise for the area in which this Act comes into force or any part thereof, one or more officers to whom a report shall be made under Section 5 and who shall be competent to act under the said section.
