Section 44(f) in Maharashtra Hereditary Offices Act, 1874
(f)has been sentenced by a Criminal Court to imprisonment or whipping for an offence punishable with imprisonment for a term exceeding six months, or to transportation, such sentence not having been subsequently reversed or quashed, and whose disqualification on account of such sentence has not been removed by an order which the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3 Schedule ] is hereby empowered to make if [he] [This word was substituted for the word 'it', ibid.] shall think fit, in this behalf;
