Section 4A in The Punjab Local Authorities Laws (Exercise of Power) Act, 1953
4A. [ [Added vide Punjab Act 18 of 1954.]
The State Government, may by general or special order, notified in the official Gazette, authorise any Officer or authority, to exercise, perform, or discharge all or any of the powers, functions or duties of the Deputy Commissioner, under the provisions of this Act or enactments referred to in Schedule I and Schedule II of this Act (other than the Punjab District Boards Act, 1883), in such area and subject to such extent or restrictions as it may specify in such order.]
