Section 44(e) in Maharashtra Hereditary Offices Act, 1874
(e)has been adjudged by the Collector after a summary inquiry held in accordance with the provisions relating to summary inquiries contained in the [Bombay Land-Revenue Code,] [Infra.] 1879, to be of general bad character;(ee)[ is considered by the Collector to be unfit for office on the ground that he is a wilful defaulter in respect of and revenue or any sum expressly declared by any law for the time being in force to be recoverable as an arrear of land revenue;] [Clause (ee) was inserted by Section 2 of the Bombay Hereditary Offices Act, 1910 (Bombay 3 of 1910)]
