Section 17 in Maharashtra Ferries and Inland Vessels Act, 1868
17. [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may delegate powers.
- [The [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may delegate, under such restrictions as may seem fit any of the powers conferred on it by this Act, ex-officio, to any [* * *] [The words 'Revenue or Police' were repealed by the Bombay General Clause Act, 1886 (Bombay 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Born, I of 1904).] Commissioner, Collector, Magistrate or other person.
