Section 20 in Maharashtra Hereditary Offices Act, 1874
20. Validity of settlements made prior to passing of Act.
- Any settlement of the nature described in sections 17, 18 or 19 [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1986, Schedule B. This Schedule is printed as an appendix to the Bombay General Clauses Act, 1904 (Bombay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 before the date of this Act coming into force, by a Collector or other officer duly authorised by [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 the same force as if made under this Act.
