14. And it is hereby enacted, that whenever it may be necessary, as herein before provided, that the Collector or Controlling Officer shall appoint a Deputy to conduct the duties of an Hereditary Office, it shall be lawful for him to assign to such Deputy a fit remuneration form the rents and profits of the said Office.
XV. And it is hereby enacted, that the terms “Hereditary District or Village Office or Officers” or “Hereditary District or Village Revenue Office or Officers” used in Regulation XVI. 1827 and Regulation V. 1833, of the Bombay Code, shall be held to apply to all descriptions of Hereditary Offices and Officers.
