Section 47(4) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(4)The Government may, by Notification in the Government Gazette, empower the Deputy Director of Consolidation to discharge all or such of the functions of the Director of Consolidation as may be specified in the notification and thereupon all references to the Director of Consolidation in this Act shall, in respect of the functions so specified, be deemed to include reference to the Deputy Director of Consolidation also,
