Section 30 in Maharashtra Hereditary Offices Act, 1874
30. [ Registration as representative watandar of head of each family in amalgamated watan. [As to the local modification or repeal of Sections 30, 31, 33 and 34, see Bombay 6 of 1887.]
- When the practice of service in successive periods has been introduced under the British rule, in consequence of the reduction in the number of [officiators] or the amalgamation of watans by [the Provincial Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.], the head of each family that formerly officiated shall be separately entered as a representative watandar
