Section 21 in Maharashtra Hereditary Offices Act, 1874
21. Settlements for such period as [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct.
- Settlements of the nature described in sections 17, 18 or 19 [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1986, Schedule B. This Schedule is printed as an appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904)] made after this Act comes into force, shall be made for such periods as [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may from time to time direct.
