Section 3 in Goa, Daman and Diu - West Bengal Prevention of Defacement of Property Act, 1976
3. Power of Government to authorise officers to act under section 4.
- The 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 4 and who shall be competent to act under the said section.
