Section 8 in Rules for the Settlement of the Seraniams of the Feudatory Jahagirdars of Kolhapur
8.
Whenever it appears that the Saranjam or any part thereof or interest therein has passed by attachment or any other process of the Civil Court into the hands of a person other than the holder of Saranjam, Government will ordinarily direct the Saranjam to be resumed and pass such orders as to its re-grant, or otherwise as may seem necessary and expedient.
