Section 19 in Maharashtra Hereditary Offices Act, 1874
19. Mode of fixing amount payable when profits of a watan fluctuate.
- Whenever, on failure of the panchayat to come to a decision, the Collector, acting under the last preceding section, passes a decision, and it appears that the profits of the watan or part thereof are of fluctuating amount, or are payable in kind, it shall be lawful for the Collector to determine the amount payable and to decide whether the payment shall be made in kind or money.
