Section 11 in Maharashtra Hereditary Offices Act, 1874
11. Collector shall declare null and void alienation of watan property made after passing of Act.
- When any alienation of the nature described in section 10 [* * *] [The words 'of this Act' were repealed by the General Clauses Act, 1886 (Bombay 3 of 1886).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).] shall take place otherwise than by virtue of, or in execution of a decree or order of any [Court] [This word was substituted for the words 'British Court' by the Adaptation of Laws Order 1950.] the Collector shall, after recording his reasons in writing, declare such alienation to be null and void, [***] [The words 'and shall either summarily resume possession of such property or assess it at the rate prescribed in section 9, clause 2, of this Act, as he may think fit and it snail thenceforward revert to the watan' were repealed by Section 4. Bombay 5 of 1886.][11A. Resumption of property to which an order made under section 10 or Section 11 applies. - The Collector shall either summarily resume possession of all property to which an order of a Court passed on receipt of his certificate under section 10, or his own declaration under section 11, relates or assess it at the rate prescribed in clause 2 of section 9, as he may think fit, and the said property shall thence forward revert to the watan.] [Section 11A was inserted by Bombay 5 of 1886.]
