14. Mamlatdar or Mahalkari may depute subordinates to perform certain of his duties.
- It shall be competent to a Mamlatdar or Mahalkari subject to such general orders as may from time to time be passed [***] [The words 'by the Commissioner or' were deleted by Gujarat 15 of 1964, section 4 Schedule] by the Collector, to employ any of his subordinates to perform any portion of his ministerial duties; provided that all acts and orders of his subordinates when so employed shall be liable to revision and confirmation by such Mamlatdar or Mahalkari.[***] [The words 'The portion of a taluka in the charge, of a Mahalkari shall be called a Mahal' and the words 'The present mahals shall remain as they are, for the purposes of this Act, until altered by the Governor in Council' were repealed by Bombay 4 of 1913, section 9(2) and the Amending Act, 1895 (16 of 1895), respectively.]
