Section 5(1) in Maharashtra Hereditary Offices Act, 1874
(1)Without the sanction of [the [State] Government], [or in the case of a mortgage, charge, alienation, or lease of not more than thirty years, of the Commissioner] [These words were inserted by Bombay 8 of 1958, Section 3 Schedule.] it shall not be competent-(a)to a watandar to mortgage, charge, alienate or lease, for a period beyond the term of his natural life, any watan, or any part thereof, or any interest therein, to or for the benefit of any person who is not a watandar of the same watan;(b)to a representative watandar to mortgage, charge, lease or alienate any right with which he is invested, as such, under this Act.
