Section 5 in Maharashtra Hereditary Offices Act, 1874
5. [ Prohibition of alienation of watan and watan rights. [Section 5 was substituted by Section 1, Bombay 5 of 1886. As to postponement of female members and as to interest of widow see ibid, Section 2.]
(1)Without the sanction of [the [State] Government], [or in the case of a mortgage, charge, alienation, or lease of not more than thirty years, of the Commissioner] [These words were inserted by Bombay 8 of 1958, Section 3 Schedule.] it shall not be competent-(a)to a watandar to mortgage, charge, alienate or lease, for a period beyond the term of his natural life, any watan, or any part thereof, or any interest therein, to or for the benefit of any person who is not a watandar of the same watan;(b)to a representative watandar to mortgage, charge, lease or alienate any right with which he is invested, as such, under this Act.(2)In the case of any watan in respect of which a service commutation settlement has been effected, either under section 15 or before that section came into force, clause (a) of this section shall apply to such watan, unless the right of alienating the watan without the sanction of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] is conferred upon the watandars by the terms of such settlement or has been acquired by them under the said terms.]
