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State of Maharashtra - Section

Section 51 in Maharashtra Hereditary Offices Act, 1874

51. [ Female cannot officiate but may nominate deputy. - No female shall perform in person the duties of any hereditary office; but if a representative watandar or the guardian of a representative watandar, she may appoint a deputy.] [As to local repeal of sections 51 to 55, see Bombay 6 of 1887.]