Section 8 in Maharashtra Hereditary Offices Act, 1874
8. Watan Property passed into possession of person other than officiator liable to contribution for remuneration of officiator.
- Whenever any watan, or any part thereof, or any of the profits thereof, whether assigned as remuneration of an officiator or not, has or have before the date of this Act coming into force passed by virtue of, or in execution of, a decree or order of any [Court] [This word was substituted for the words 'British Court' by the Adaptation of Laws Order, 1950.] into the ownership or beneficial possession of any person other than the officiator for the time being, or has or have before such date passed otherwise than by virtue of, or in execution of, a decree or order of any [Court] [This word was substituted for the words 'British Court' by the Adaptation of Laws Order, 1950.] into the ownership or beneficial possession of a watandar other than such officiator; orwhen any watan, or part or profits thereof, not being assigned as remuneration of an officiator has, after the date of this Act coming into force, passed by virtue of, or in execution of, a decree or order of any [Court] [This word was substituted for the words 'British Court' by the Adaptation of Laws Order, 1950.] or otherwise into the ownership or beneficial possession of a watandar other than such officiator;such watan, or any part thereof, or any of the profits thereof, shall be liable under the orders of the Collector to contribution for the remuneration of such officiator in like manner and to the like extent as if no such decree had been passed or no such transfer had taken place.
