Section 43 in Maharashtra Hereditary Offices Act, 1874
43. [ Collector to determine number of officiators required. - The Collector shall determine the number of officiators required for the proper performance of the duties of any office from time to time, and for this requirements may call upon the representative watandar aforesaid to appoint a sufficient number of fit and proper persons as deputies, or may direct service in successive periods by representative watandars who have hitherto served or are serving contemporaneously.] [As to the repeal of sections 39, 40, 41, 42, and 43, see Bombay 6 of 1887.]
