Section 3 in Maharashtra Hereditary Offices Act, 1874
3. Application of Parts VI, VII, VIII and IX.
- Parts VI, VII, VIII and IX [* * *] [The words 'of this Act' were repealed by Bombay General Clauses Act, 1886 (Bombay 3 of 1886), Schedule B.This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904).] shall not apply to hereditary offices of lower degree than Patel or Kulkarni, nor to watans appertaining to such offices.
