Section 3(1) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
(1)For the purpose of making loans to refugees to assist them in building their houses, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint a Financial Commissioner, Rehabilitation [and a Registrar, Co-operative Societies, Rehabilitation] [Inserted by East Punjab Act 23 of 1949, section 3(a).] for the [State] [ Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] and either by name or designation, Deputy Commissioners, for such local areas as may be specified, and may by general or special order provide for the distribution or allocation of the work to be performed by them under this Act or the rules framed thereunder.
