Section 83 in Maharashtra Hereditary Offices Act, 1874
83. [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to determine duties of hereditary officers.
- Except as is otherwise provided in section 18 [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the 'Bombay General Clauses Act, 1904 (Bombay 1 of 1904).] [The [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall have power, in case where doubt exists, to determine what duties appertain to any hereditary office.
