Section 41 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
41. Appointment of officers and staff and delegation of powers.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may for the administration of this Act, appoint such persons as it thinks fit, and may by notification delegate any of its powers or functions under this Act to any of its officers either by name or designation.(2)A Consolidation Officer or a Settlement Officer (Consolidation) may, with the sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, delegate any of its powers or functions under this Act to any person in the service of the [State] [Substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government.
