Section 2 in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
2. Definitions.
(1)In this Act unless there is anything repugnant in the subject or context,-(a)"appointed day" means, the day on which this Act comes into force;(b)"code" means the Bombay Land Revenue Code, 1879;(bb)[ "Collector" includes an officer appointed by the State Government to perform the functions and exercise the power of the Collector under this Act;] [Clause (bb) was inserted by Bombay 38 of 1953, Section 3 and Second Schedule.](c)"commutation settlement" means a settlement made or confirmed under the provisions of the Watan Act relieving the holder, his heirs and successors of the liability to perform the services appertaining to the watan;(d)"Kulkarni watan" means a watan appertaining to the office of a village accountant and includes a watan appertaining to the said office in respect of which a commutation settlement has been effected;(e)"Paragana watan" means a watan appertaining to the office of a hereditary District (Paragana) Officer in respect of which a commutation settlement has been effected and includes the Deshpande watan of the Nimbayat mahal in Malegaon taluka of the Nasik District [and the Deshmukh watan of the Borpada Village in the Navapur Taluka of the West Khandesh District] [These words were inserted by Bombay 50 of 1955, Section 3.];(f)"prescribed" means prescribed by rules made under this Act;(g)"Watan Act" means the Bombay Hereditary Offices Act, 1874;(h)"Watan land" means the land forming part of the property of a Paragana or Kulkarni watan.(2)The words and expressions used in this Act shall have the meanings assigned to them in the Watan Act and in the Code, as the case may be, notwithstanding the fact that the provisions of the said Act or Code may not be applicable.
