Section 13 in The Bombay Rent-Free Estates Act, 1852
13. Execution of decision. - Decisions affecting any lands or any interests therein passed under this enactment shall be carried into execution by the Collector or chief revenue-authority of the district in which the lands to which they related are situated at the requisition of the Inam Commissioner or his Assistant, in any manner which may, from time to time, be prescribed by [the Provincial Government] [The words the Provincial Government' were substituted for the words 'the Government of Bombay in Council', by the Adaptation of Indian Laws Order In Council.].
