Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(4) in The C.G. Irrigation Act, 1931

(4)The State Government may appoint persons to be additional canal officers in any sub-division, division or circle, and may invest them with any or all the powers of a Sub-Divisional Officer, Executive Engineer or Superintending Engineer, respectively.