(3)The [Deputy Commissioner] [The words 'Commissioner of the division and the' omitted by Punjab Act No. 34 of 1953.] may within [his] [Substituted for the words 'their' and 'them', respectively, by Punjab Act No. 34 of 1953.] jurisdiction for the same purpose exercise such powers as may be conferred upon [him] [Substituted for the words 'their' and 'them', respectively, by Punjab Act No. 34 of 1953.] by rule made in this behalf by the State Government.
