Section 39 in Maharashtra Hereditary Offices Act, 1874
39. [ Procedure on death of officiator. [As to the local repeal of Section 39, see Bombay 6 of 1887.]
- In the event of the officiating watandar dying before the expiration of his fixed period of service, his heir shall, subject to the provisions of Part VIII [* * *] be entitled to officiate for the remainder of that period.]
