16. [ Appointment of village accountant and stipendiary patel. [Section 16 was substituted for the original by Bombay 60 of 1950, Schedule. II.]
- [(1) It shall be lawful for the State Government to appoint a village accountant for a village or a group of villages. In villages where no hereditary patel exists, it shall be lawful for the State Government to appoint a stipendiary patel. The village accountant and the patel shall perform all the duties including the duties of village accountant or hereditary patel as hereinafter prescribed by this Act or any other law for the time being in force and shall hold their situations under the rules in force with regard to subordinate revenue officers.]Nothing in this section shall be held to affect any subsisting rights of holders of alienated villages or others in respect of the appointment of patels an village accountants in any alienated or other villages.[***] [Sub-section (2) was deleted by Gujarat 35 of 1965, section 5.]
