Section 75 in Maharashtra Hereditary Offices Act, 1874
75. Mamlatdar may make investigation under Part X.
- The Collector may [save in respect of any matter in which he has delegated his powers to a Mamlatdar or Mahalkari under sub-section (2) of section 64 require any investigation under Part X [* * *] [These words were inserted by Bombay 12 of 1932, Section 3.] to be made by a Mamlatdar or Mahalkari, but the decision thereon shall be made by the Collector.]
