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State of Maharashtra - Section
Section 38 in Maharashtra Hereditary Offices Act, 1874
38. [ Representative watandars to serve for life or for fixed periods of five or ten years. [Section 38 was substituted by Section B of the Bombay Hereditary Offices (Amendment) Act, 1886 (Bombay 5 of 1886). As to the local repeal of Section 38, see Bombay 6 of 1887.]
- Subject to the provisions of sections 45 and 46, representative watandars shall be entitled to office for the following periods, respectively (namely) :-]| (a) | in cases falling under section 28 or section 29, clause (2),or section 30 or section 31, in which the representativewatandars are entitled to office contemporaneously, and in casesfalling under section 27 or section 29, clauses (1), | For life |
| (b) | in cases falling under section 28 or section 29, clause (2),or section 30 or section 31, in which the representativewatandars are entitled to office in successive periods. | for such period as the Collector shall in each case determine,the same being not less than five nor more than ten years. |