Section 26 in Maharashtra Hereditary Offices Act, 1874
26. Previous practice to be considered in determining who are representative watandars.
- In determining what heads of families shall be recognized as representative watandars and what is the custom of the watan as to service, the Collector shall inquire into and take into consideration the practice heretofore observed from the earliest period for which there are records or other evidence available provided that he shall not be bound to recognize appointments or sub-divisions which have been made subsequently to the introduction of [Act No. XI of 1843] [Act 11 of 1843 was repealed by Section 2 of this Act], and which he considers to be contrary to the custom of the watan.
