Section 65 in Maharashtra Hereditary Offices Act, 1874
65. Collector to prepare and keep Register.
- The Collector shall prepare and keep all Registers necessary for the purposes of this Act in the form which [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of India Laws Order in Council.] Government] may from time to time prescribe. There shall be one Register of lands and allowances in consideration whereof liability to perform service exists and another of lands and allowances in respect of which no such liability exists.The words the Provincial Government' were substituted for the word "Government" by the Adaptation of Indian Laws Order in Council.
