Section 44(h) in Maharashtra Hereditary Offices Act, 1874
(h)[ has been removed from office or declared to be ineligible for re-employment under section 58 unless his re-employment is expressly sanctioned by the [Commissioner] [Clauses (h) was inserted by Section 2 of the Bombay Hereditary Offices Act, 1910 (Bombay 3 of 1910).]]
