(12)[ In such districts as the State Government may by notification in the Official Gazette specify, the powers, duties and functions of the District Superintendent, District Village Defence Officer and Taluka Village Defence Officer under this section shall be exercised, performed and discharged by such officers of the Home Guards as the Commandant General appointed under the Bombay Home Guards Act, 1947 (Bombay Ill of 1947), may direct, and thereupon all the foregoing provisions of this section shall apply but, references therein to the District Superintendent, District Village Defence Officer and Taluka Village Defence Officer shall be deemed to be references to the relevant officers of the Home Guards] [Sub-section (12) was inserted by Bombay 34 of 1959, section 23.].
