Section 3(1) in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955
(1)Notwithstanding any custom or usage or anything contained in any grant, sanad or decree or order of a court or any other instrument, with effect from and on the appointed date—(a)all shilotri rights with all their incidents shall be deemed to have been abolished, and(b)the right of a shilotridar to levy or collect a shilotri maund shall be deemed to have been extinguished.
