(1)The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Laws Order in Council.] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] appoint in any taluka a Joint Mamlatdar under this Act who shall be invested with co-extensive powers and a concurrent jurisdiction with the Mamlatdar, except that he shall dispose of such suits only as he may receive from the Mamlatdar.(2)Power of Mamlatdar to transfer suits to the Joint Mamlatdar. - The Mamlatdar is hereby empowered to transfer to the Joint Mamlatdar for disposal any suit under this Act the plaint in which has been presented to the Mamlatdar under Section 7, and to retransfer to his own file any such suits, of which the Joint Mamlatdar is, owing of death, sickness or any other cause unable to dispose.(3)Delegation of powers [***] [The words 'to Commissioner' were deleted by Gujarat 15 of 1954, section 4 Schedule]. - The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Laws Order in Council.] Government] may delegate [its] [The word 'its' was substituted for the word 'his' by the Adaptation of Indian Laws Order in Council.] powers under Sub-section (1); to [any officer not below the rank of Collector] [These words were substituted for the words 'the Commissioner' by Bombay 4 of 1958, Section 3 (3).],
