Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Entire Act] Bombay Presidency - Section Section 3 in Bombay Hereditary Offices Act, 1874 3. And it is hereby enacted, that when the duties of an Hereditary Office fall in more than one Department it shall be competent to the Governor in Council of Bombay to prescribe What Officer Shall be vested with the control of such Office.
