Section 2 in The Punjab Local Authorities Laws (Exercise of Power) Act, 1953
2. Performance of the functions of the Commissioner by other authority.
- All the powers, functions, or duties of the Commissioner under the provisions referred to in Schedule I and Schedule II of this Act, shall be exercised, performed or discharged, as the case may be, by the State Government and the Deputy Commissioner, respectively; and the enactments referred to therein shall be deemed to have been amended accordingly.
