Section 56 in Maharashtra Hereditary Offices Act, 1874
56. [ Head of family when to be treated as watandar. - When the hereditary right to perform the duties of an hereditary office as deputies of the original watandar is vested in a family distinct from that of the original watandar, the custom shall be recognized, and the heads of the family entitled to perform the duties shall be registered and treated as representative watandars.] [As to the local repeal of Sections 56 to 58 see Bombay 6 of 1887.]
