Section 4 in East Punjab Control of Bricks Supplies Act, 1949
4. Delegation of powers.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by order notified in the Government Gazette, direct that the power to make orders under Section 3 shall, in relation to such matters and subject to such conditions, if any, as may be specified in the order be exercisable also by such officer or authority subordinate to the [State] [Substituted for the word 'East Punjab' by the Adaptation of Laws Order, 1950.] Government as may be specified in the order.
