(a)the word "Mamlatdar" shall include any Revenue-officer exercising for the time being the powers [of a Mamlatdar, [or of a Mahalkari] [These words were substituted for the words 'of a Mamlatdar, of a Mukhtyarkar, or of a Mahalkari,' by Bombay 4 of 1958, Section 3 (2) (ii).] and any other person who may be specially authorised by the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Laws Order in Council.] Government] to exercise the powers of a Mamlatdar under this Act; and
