Section 35(3) in Maharashtra Hereditary Offices Act, 1874
(3)[if any person shall by production of a decree] [The words 'if any person shall by production of a decree' were substituted for the words 'if at any time any person shall by production of a certificate of hardship, or a decree or order' by Bombay 11 of 1930, Section 2.] of a competent Court, satisfy the Collector that he is entitled to have his name registered as the nearest heir of such deceased watandar in preference to the person whose name the Collector has ordered to be registered, [at any time within six years of such order, the Collector shall subject to the foregoing provisos, cause the entry in the register to be amended accordingly.] [The words 'at any time within six years of such order, the Collector shall' were substituted for the words 'the Collector may' by Bombay 11 of 1930.]]
