Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act] State of Maharashtra - Subsection Section 5(1)(b) in Maharashtra Hereditary Offices Act, 1874 (b)to a representative watandar to mortgage, charge, lease or alienate any right with which he is invested, as such, under this Act.