Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67] [Entire Act] State of Maharashtra - Subsection Section 67(c) in Maharashtra Hereditary Offices Act, 1874 (c)whether the service is performed by one representative watandar or otherwise: if by several in successive periods, the order in which they are to succeed each other;
