Section 29 in Maharashtra Hereditary Offices Act, 1874
29. Registration of head of eldest family as sole representative watandar.
- Where the practice of service in successive periods appears to have existed but is not proved to the satisfaction of the Collector to have existed at the date of the introduction of [Act No. XI of 1843] [Act 11 of 1843 was repealed by Section 2 of this Act.] or when the practice of selection by the Collector from several families prevails, he shall determine who is the head of the eldest family descended from the original watandar and shall register his name as sole representative watandar.Registration of heads of separate families as representative watandars. (2) In cases where such several families are not descended from a common ancestor, the Collector shall register as representative watandars the heads of such families, and establish the practice of service in successive periods.]
