Section 69 in Maharashtra Hereditary Offices Act, 1874
69. [ Service to be performed by watandars. - All watandars of whatever denomination whose liability to serve has not been commuted are legally bound, subject to the provisions of this Act, to render such service as has been customary or as is required by law.] [As to the local repeal of as, 69 and 71, see Bombay 6 of 1887.]
[70 . Watan records the property of the [Government] [Section 70 was substituted by Section 14 of the Bombay Hereditary Offices (Amendment) Act. 1886 (Bombay 5 of 1886).]. - All records which have been or may be prepared by any watandar or by any officiator in an hereditary office in pursuance of the duties of the office, or by order of a superior officer or of the present or former Government are hereby declared to be the [property of the] [The words 'property of the Crown for the purposes of the Province' were substituted for the words 'property of Government' by the Adaptation of Indian Laws Order in council.] [State Government] [This words were substituted for the words 'the Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.], and the [Mamlatdar or the Mahalkari] [These words were substituted for the word 'Collector' by Section 2 and Schedule I of the Bombay Decentralization Act, 1915 (Bombay 3 of 1915).] may enforce their production or the production of any State records in the possession of a watandar or of an officiator, in accordance with the Provisions of sections 25 and 26 of the Bombay Land Revenue Code, 1879.]
