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Bombay Presidency - Section

Section 12 in Bombay Hereditary Offices Act, 1874

12. And it is hereby enacted, that all Deputies appointed to perform the duties of Hereditary Offices under this Act. And under Section IV. Regulation V. 1833, of the Bombay code, shall be subject to the same rules and penalties as the Principals, and that the wuttun of the Office shall be liable to confiscation upon the conviction by any Sessions Court of any Deputy appointed by the Hereditary Officer in the same manner as it would be under the IXth Section of this Act upon the conviction of the Hereditary Officer himself.