- Whenever it may appear necessary to the [[State] [The words 'the Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government], the [[State] [The words 'Provincial Government' were substituted for the words 'Collector' by the Adaptation of Indian Laws Order in Council.] Government], may [appoint to a taluka one or more Mahalakaris] [These words were substituted for the words 'appoint a Mahalkari to be in charge of a defined portion of a taluka' by Bombay 4 of 1913, section 9(1).] and, subject to the orders of the [[State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government], [*] [The words 'and of the Commissioner' were deleted by Gujarat 15 of 1964, section 4, Schedule] the Collector may [assign to a Mahalkari] [These words were substituted for the words 'assign to him' by Bombay 4 of 1913.] within his local limits such of the duties and powers of a Mamlatdar as he may from time to time see fit, and may also from time to time direct whether the Mahalkari's immediate superior shall, for the purposes of section 203 [*] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886), Schedule B. This Schedule is printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).] be deemed to be the Mamlatdar or the Assistant or Deputy Collector, or the Collector in charge of the taluka.[When a defined portion of a taluka is placed in charge of a Mahalkari, such portion shall be called a mahal.] [This paragraph was added by Bombay 4 of 1913 section 9(1).]
