Section 12 in Maharashtra Hereditary Offices Act, 1874
12. Powers of Collector to carry out provisions of sections 8, 9 and 11.
- It shall be lawful for the Collector whenever it may be necessary, in carrying out the provisions of sections 8, 9 and 11 [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1980, Schedule B. This Schedule is printed as an appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904).](a)to summarily evict any person wrongfully in possession of any land, or(b)to levy any rent due by any person in the manner that may be prescribed any law for the time being in force for the levy of a revenue demand.
