Section 7 in Rules for the Settlement of the Seraniams of the Feudatory Jahagirdars of Kolhapur
7.
If an order passed by the Government under Rule 6 is not carried out, Government may, whatever the reason may be, direct the Saranjam, or a part of it, to be resumed, as the circumstances of the case may require. Provision for the members of the holder's family entitled to maintenance shall then be made by Government out of the revenues of the Saranjam so resumed.
