Section 64 in The Himachal Pradesh Minor Canals Act, 1976
64. Powers exercisable in case of urgency with regard to canals situated beyond Himachal Pradesh.
- In respect of any canal situated beyond the limits of Himachal Pradesh, the Government may, by notification published in the Official Gazette, declare that the powers exercisable by a Collector under section 48, may, under the circumstances therein specified be exercised by the Collector or other authorised officers within the limits of Himachal Pradesh for all or any of the purposes of such canal.
