Section 28 in Maharashtra Hereditary Offices Act, 1874
28. Registration of heads of families as representative watandars.
- If it shall appear to the Collector that the custom has been for a member of each of several families to perform the duties either contemporaneously or for successive periods, the Collector shall register the name of the head of each of such families as representative watandars and not other persons, and where the practice of service and successive periods is proved exist, he shall decide the order in which the representative watandars shall officiate
