Section 15(2) in Maharashtra Hereditary Offices Act, 1874
(2)[Validation of prior settlements.] Rep. Act XVI of 1895.Settlement on whom to be binding. - (3) Every settlement made or confirmed under this section shall be binding upon both [the [State] [The words 'the Provisional Government' were substituted for the word 'Government' by the Adaptation of Indian LawS Order in Council.] Government] and the holder of the watan and his heirs and successors.Who is a "holder" - (4) The word "holder" for the purposes of this section includes any sole owner or the whole number of joint owners or any person dealt with as representative of the persons beneficially interested or entered as such in the Government records at the time of the settlement.
