Section 10(b) in Maharashtra Inferior Village Watans Abolition Act, 1958
(b)seven times the amount equal to the annual cash allowance or other annual payment of money (not being the rent of land resumed under clause (b) of section 12 of the Bombay Hereditary Offices Act, 1874, or a like provision under any existing watan law), made by the State Government to the watandar under the existing watan law;
