Section 10 in Maharashtra Hereditary Offices Act, 1874
10. Civil Court on receipt of Collector's certificate, to remove attachment on watan property assigned as remuneration of officiator.
- When it shall appear to the Collector that by virtue of, or in execution of, a decree or order of any [Court] [This word was substituted for the words 'British Court' by the Adaptation of Laws Order 1950.] any watan or any part thereof, or any of the profits thereof, recorded as such in the Revenue records or registered under this Act, and assigned under section 23 [* * *] [The words 'of this Act' were repealed by the General Clauses Act, 1886 (Bombay 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904).] as remuneration of an officiator, has or have, after the date [of this Act] [These words were repealed by the Bombay Gneral Clauses Act, 1886 (Bombay 3 of 1886), and re-inserted by the Amending Act, 1895 (16 of 1895).] coming into force, passed or may pass without the sanction of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] into the ownership or beneficial possession of any person other than the officiator for the time being; or that any such watan, or any part thereof or any of the profits thereof, not so assigned has or have so passed [or may pass] [These words were inserted by the Bombay Hereditary Officers (Amendment) Act, 1886 (Bombay 5 of 1886).] into the ownership or beneficial possession of any person not a watandar of the same watan, the Court shall, on receipt of a certificate under the hand and seal of the Collector, stating that the property to which the decree or order relates is a watan or part of a watan or that such property constitutes the profits or part of the profits of a watan, or is assigned as the remuneration of an officiator, and is therefore inalienable, remove any attachment or other process then pending against the said watan, or any part thereof, or any of the profits thereof, and set aside any sale or order of sale or transfer thereof, and shall cancel the decree or order, complained of so far as it concerns the said watan, or any part thereof or any of the profits thereof.
