Section 22 in Maharashtra Hereditary Offices Act, 1874
22. Creation of new watans.
- When no watan exists, it shall be lawful for [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] to create one, and in so doing to assign, subject to such sanction as may be required by any law, [* * * *] [The words 'or order of the Governor General of India in Council' were omitted by the Adaptation of Indian Laws Order in Council.] for the time being in force, such [property vested in [the State Government] [The words 'property vested in the Crown for the purposes of the Province' were substituted for the words, 'Property of Government' by the Adaptation of Indian Laws Order in Council.]] as to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may seem fit.Such watan shall be subject to all the provisions of this Act, and the watandars shall exercise the powers and perform the duties conferred and imposed by this Act or any other law for the time being in force.When a watan, or part of a watan, has lapsed or has been confiscated or otherwise lawfully resumed by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], or when the right of any particular family to hold a watan does not exist or is not established, it shall be lawful for [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], subject to the sanction mentioned in the first clause of this section, to assign such watan, or part of a watan, to such person or persons as to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may seem fit.
