Section 35(2) in Maharashtra Hereditary Offices Act, 1874
(2)in any case where the deceased watandar was not a sole representative watandar, if his nearest heir is not a member of the branch of the family to which the deceased watandar belonged but is another representative watandar of the same watan or is a member of the branch of another representative watandar of the same watan, the share entered in the register against the name of the deceased watandar shall -(a)if there is only one remaining representative watandar of the same watan who is descended from the same original watandar as the deceased, pass to that remaining representative watandar.(b)if there are more than one such remaining representative watandars, be divided among such remaining representative watandars in proportion to their shares.and the register shall be corrected accordingly:
