Section 2(1) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
(1)In this Act, unless there is anything repugnant in the subject or context-(i)"Code" means the Bombay Land Revenue Code, 1879;(ii)"Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;(iii)"dhara land" means land held by a dharekari in a khoti village;(iv)"dharekari" means a person who holds dhara land on dhara tenure;(v)"khot" means the holder of khoti village on khoti tenure and includes-(a)a mortgagee lawfully in possession of a khotki, and(b)all co-sharers in a khotki;(vi)"khotki" means the aggregate of the rights and interests vested in a khot as such;(vii)"khoti fayda" means the amounts of grain or money payable as khoti fayda to a khot in the merged territories of Bhor by an occupancy tenant of a khoti nisbat land;(viii)"khoti khasgi land" means in relation to the merged territories of Bhor land entered in the khot's own name as khoti khasgi in the records of the original survey and settlement;(ix)"khoti land" means in relation to the merged territories of Janjira, land entered in the village records as khoti and held as such by a khot;(x)"khoti nisbat land" means in relation to the merged territories of Bhor, land entered as khoti nisbat in the records of the original survey and settlement;(xi)"khoti tenure" means-(a)in relation to the merged territories of Janjira, the tenure known as-
