Section 61 in Maharashtra Hereditary Offices Act, 1874
61. [ Forfeiture of life interest of officiator and deputy for misconduct of deputy. - All deputies appointed under this Act shall be subject to the same rules in the performance of the duties of their offices, and to the same penalties, except as otherwise provided, as the representative watandars themselves are subject to when officiating, and in the case specified in section 58 of this Act, it shall be lawful for [the Provincial Government] [As to the local repeal of sections 61 and 62 see Bombay 6 of 1887] to direct the forfeiture of the life interest in the watan of the representative watandar entitled to officiate whether the officiator guilty of misconduct be such representative watandar himself or a deputy appointed by him:]
[Provided that the [Provincial Government] [The Proviso to section 61 was inserted by Bombay 11 of 1925, Section 3.] shall not direct under this or the preceding section the forfeiture of any watan or part thereof belonging to a person other than the one so convicted or found guilty, unless it is provide to [its] [The word 'its' was substituted for the word 'his' by Bombay 11 of 1925.] satisfaction that that person had previous knowledge of or connived at the offence or misconduct]
