Section 17 in The Bombay General Clauses Act, 1904
17. Substitution of functionaries.
(1)In any Bombay Act [or Maharashtra Act] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] made after the commencement of this Act it shall be sufficient for the purpose of indicating the application of a law to every person or number of persons for the time being the executing officer at present executing the functions, or that of the officer by whom the functions are commonly executed.(2)This section applies also to all Bombay Acts made before the commencement of this Act.
