Section 19(3) in The Bombay Court of Wards Act, 1905
(3)[ Where the Collector is the Court of Wards, subject to any general or special orders of the [Commissioner] [Sub-section (3) was added by Bombay 28 of 1950.], the Court of Wards may exercise all or any of the powers under this Act through an Assistant or Deputy Collector whom it may appoint in this behalf and subject to the like orders, any such Assistant or Deputy Collector may exercise all or any of the powers delegated to him under this Act through any Revenue Officer subordinate to him not below the rank of a Mahalkari.]
