Section 4 in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955
4. Commuted value of shilotri maund to be paid to shilotridar as compensation.
(1)Every person, who immediately before the appointed date, held any land subject to the shilotri right of a shilotridar, shall be liable to pay to the shilotridar by way of compen¬sation the commuted value of the shilotri maund.(2)The amount of such commuted value shall be equal to three times the average of the value of the shilotri maund collected by or due to the shilotridar during the three years immediately preceding the appointed date. Such amount shall be determined and paid in the manner provided in sub-sections (4) and (5).(3)The shilotridar shall make on application in the prescribed form to the Mamlatdar within six months from the appointed date for determining the commuted value of the shilotri maund.(4)On receipt of such application, the Mamlatdar shall issue notice in the prescribed manner to the person liable to pay such commuted value and to the shilotridar and after holding a formal inquiry under Chapter XII of the Code shall determine the amount of the commuted value of the shilotri maund and record his decision accordingly.(5)If the amount of commuted value determined under sub-section (4) is not paid to the shilotridar within the prescribed period, it shall be recoverable as an arrear of land revenue. The amount so recovered shall be paid to the shilotridar.
