Section 15 in The Punjab General Clauses Act, 1898
15. Substitution of functionaries
- In any Punjab Act, [-] [The words 'or East Punjab Act' omitted by the Adaptation of Laws Order, 1951.] it shall be sufficient, for the purpose of indicating the application of a law to every person or number of persons for the time being executing the functions of an office, to mention the official title of the officer at present executing the functions, or that of the officers by whom the functions are commonly executed.
