Section 67(a) in Maharashtra Hereditary Offices Act, 1874
(a)the area of the lands, the names of the occupants, the survey number and assessment, the quit-rent, if any, leviable, and the net revenue alienated by the [Government] [This word was substituted for the word 'Crown' by the Adaptation Laws Order, 1950.], the amount and nature of the cash or other allowances the source from which they are payable, and the land and allowances assigned for the remuneration of officiators;
