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State of Maharashtra - Section

Section 74 in Maharashtra Hereditary Offices Act, 1874

74. Control of proceedings of Collector.

- The proceedings of the Collector shall be under the general control of [the Commissioner and of] [These words were inserted by Bombay 8 of 1958, Section 3 Schedule.] [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government].