Section 55 in Maharashtra Hereditary Offices Act, 1874
55. [ Officiator if absent or ill may appoint a temporary substitute. - In the event of temporary absence or illness, an officiator may arrange with any fit person for the temporary conduct of the duties, but shall be liable in the penalties prescribed in sections 57 to 61] [As to local repeal of sections 51 to 55, see Bombay 6 of 1887.] [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886).].
