Section 60(a) in Maharashtra Hereditary Offices Act, 1874
(a)[ if the offence be committed in the discharge or his official duties or be any of those enumerated in Schedule II (2) to (6), direct the forfeiture of the life interest of the person convicted or if he be not the representative watandar also of the representative watandar; [The words 'direct the forfeiture of the whole or of any part of any watan in which he has an interest. Such forfeiture may be either absolute or for such period as the Governor in Council thinks fit 'were deleted and Clauses (a) and (b) were inserted by Bombay 11 of 1925, Section 2.]
