Section 66 in Maharashtra Hereditary Offices Act, 1874
66. Non-Service Register what to contain.
- In the Register of lands and allowances the holders whereof are exempt from service, the Collector shall specify-(a)the area of the lands, the survey number and assessments, the quitrent leviable, and the net revenue alienated by [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.]];(b)the amount and nature of the cash or other allowances, and the source from which they are payable;(c)the terms of the settlement under which the exemption is enjoyed;(d)the names of the parties to such settlement with [the [Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of India Laws Order in Council.]] as indicated in the Sanads issued to them;(e)such other particulars as [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order In Council.] Government] may from time to time order to be recorded.
