Section 7 in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
7. [ Compensation to the representative watandar. [Section 7 was substituted for the original by Bombay 38 of 1953.]
- In the case of a person who has been registered as a representative watandar immediately before the appointed day and who in consequence of the coming into force of this Act ceases to be entitled to the right to perform the duties of the office of a hereditary village accountant, a sum equal to seven times the total amount of the emoluments payable annually in cash to the representative watandar performing such service in the year immediately preceding the year in which this Act comes into force shall be paid to such representative watandar as compensation and if such watandar dies before the payment of the sum to him, his heir or heirs shall be paid such sum, after deducting therefrom the amount of compensation, if any, received by the representative watandar or his heir or heirs as the case may be, during the period between the appointed day and the date on which the Bombay Land Tenures Abolition (Amendment) Act, 1953, came into force.Explanation. - For the purposes of this section, a deputy or substitute officiating for the representative watandar shall not be entitled to receive such sum.]
