Section 24(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(2)[ A Consolidation Officer shall be competent to exercise all or any of the powers of a Revenue Officer under the Punjab Land Revenue Act, 1887 (Act XVII of 1887), for purposes of compliance with the provisions of sub-section (1).] [Substituted (2) added by Punjab Act 46 of 1956.]
