Section 16 in Maharashtra Hereditary Offices Act, 1874
16. Rights of individuals to exact customary service from village servants not affected.
- Nothing in the last preceding section shall be held to affect any rights of individuals or village communities to exact such service as may be customary from village servants whose watans were originally granted or are now held for the performance of such service, but who have been relieved by [the [State] [The words 'the Provisional Government' were substituted for the word 'Government' by the Adaptation of Indian LawS Order in Council.] Government] of liability to perform such service to the State.
