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 64] [Entire Act] State of Maharashtra - Subsection Section 64(f) in Maharashtra Hereditary Offices Act, 1874 (f)[ to permit the watandar whose duty it is to officiate, to appoint a deputy for performing the duties of hiS office.] [Clause (f) was inserted by Bombay 15 of 1931, Section 2.]
