Section 42 in Maharashtra Hereditary Offices Act, 1874
42. [ Representative watandar to perform duties of office. - Every representative watandar whose duty it is to officiate shall, if a fit and proper person, perform the duties of the hereditary office himself on being so required by the Collector, but may be permitted by the Collector to appoint a deputy.] [As to the repeal of sections 39, 40, 41, 42, and 43, see Bombay 6 of 1887.]
