Section 11 in The Bombay Rent-Free Estates Act, 1852
11. Removal of attachment.
Restoration to proprietors of rents collected.An attachment enforced under rule 8 shall be removed by the Collector or chief revenue-authority by whom it was made, on receipt of a communication from the Inam Commissioner or his Assistant, certifying that he considers the attachment to be no longer necessary; but the rents collected from the land during its attachment shall in no case be restored to the alleged proprietor, except under the general or special instructions [of the Provincial Government] [The words 'of the Provincial Government' were substituted for the words 'of Government' by the Adaptation of Indian Laws Order in Council.].
