Section 64(c) in Maharashtra Hereditary Offices Act, 1874
(c)to require, in cases where the registration is made in the name of the whole body of watandars, that the appoint so many fit persons as may be necessary to perform the duties which the Collector may assign to them severally and jointly; such appointment to be made within a reasonable time to be previously fixed and notified to them by the Collector. In default of such appointment being made, the Collector may himself appoint;
