Section 13 in Maharashtra Hereditary Offices Act, 1874
13. Watan assigned as remuneration not liable to process of Court.
- Watan property assigned as remuneration of an officiator under section 23 [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1980, Schedule B. This Schedule is printed as an appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904).] and the profits of such watan property are not liable to process of any Civil Court.On receipt of a certificate under the hand and seal of a Collector to the effect that certain property designated therein is watan property so assigned, the Court shall remove any attachment or other process placed on, or set aside any sale of, or affecting, such property or the profits thereof.
