Section 3(7) in Northern India Canal and Drainage Act, 1873
(7)Canal officer. - "Canal Officer" means an officer appointed under this Act to exercise control or jurisdiction over a canal or any part thereof;"Superintending canal officer" means an officer exercising general control over a canal or portion of a canal;"divisional canal officer" means an officer exercising control over a Division of canal;"Sub-divisional canal officer" means an officer exercising control over a sub-division of a canal;"Deputy collector" means an officer appointed as such by the State Government who assists the Divisional Canal Officer in revenue matters arising in a Division of a Canal.
