Section 67(f) in Maharashtra Hereditary Offices Act, 1874
(f)the nature of the settlement of inferior village watans referred to in Part X [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the 'Bombay General Clauses Act, 1904 (Bombay 1 of 1904).];
