157A. [ Officers holding charge of, or succeeding to, vacancies competent to exercise powers. [Section 157A was inserted by Bombay 57 of 1954, section 5.]
- Whenever in consequence of the office of a Commissioner, Magistrate or Police Officer becoming vacant, any officer holds charge of the post of such Commissioner, Magistrate or Police Officer or succeeds, either temporarily or permanently to his office, such officer shall be competent to exercise all the powers and perform all the duties respectively conferred and imposed by this Act of such Commissioner, Magistrate or Police Officer, as the case may be.]
