Section 67 in Maharashtra Hereditary Offices Act, 1874
67. [ Service Register what to contain.] [As to the local repeal Section 67, see Bombay 6 of 1887.] - In the Register of lands and allowances in consideration whereof liability to serve still exists, the Collector shall specify -
(a)the area of the lands, the names of the occupants, the survey number and assessment, the quit-rent, if any, leviable, and the net revenue alienated by the [Government] [This word was substituted for the word 'Crown' by the Adaptation Laws Order, 1950.], the amount and nature of the cash or other allowances the source from which they are payable, and the land and allowances assigned for the remuneration of officiators;(b)the names of the heads of families and of the representative watandars;(c)whether the service is performed by one representative watandar or otherwise: if by several in successive periods, the order in which they are to succeed each other;(d)the proportional share of the watan possessed by each head of family which may be expressed in annas or fractions of a rupee;(e)the number of officiators required to perform the duties;(f)the nature of the settlement of inferior village watans referred to in Part X [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886).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).];(g)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.
