Section 17 in Bombay Ferries and Inland Vessels Act, 1868
17. [State] [This word was substituted for the word 'Provincial' by the Adaptation of Indian Laws Order, 1950.] Government may delegate powers.
- [The [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may delegate under such restrictions as may deem fit, any of the powers conferred on it by this Act, ex-officio, to any [*] [The words 'Revenue or Police' were repealed by the Bombay General Clauses Act, 1886, Sch B. This Schedule has been printed as on Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904)] [*] [Word 'Commissioner' deleted by Gujarat 15 of 1964, dated 2nd May 1964], Collector, Magistrate or other person.
