Section 1 in Maharashtra Hereditary Offices Act, 1874
1. Short title.
- This Act may be called [the Maharashtra Hereditary Offices Act] [This Short title was Substituted for the Short title 'The Bombay Hereditary Offices Act, 1874' by Maharashtra 24 of 2012, Schedule Entery 4, (w.r.e.f. 1.5.1960)].It extends to the Regulation Districts and to all villages therein, whether alienated or otherwise, so far as its provisions shall not conflict with the terms, on which any such alienated village may have been secured to the holder thereof.Nothing in this Act shall affect the powers of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] to deal with any watan or parts of watans, or with the profits thereof respectively under [Act No. XI of 1852] [The Bombay Rent-free Estates Act, 1852.], or Bombay Acts Nos. II and VII of 1863, or any other law at present in force with respect thereto.
