Section 2(6) in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955
(6)“shilotri maund” means a fixed quantity of rice or paddy commonly known as “Shilotri man” in the district of Kolaba leviable by a shilotridar as an incident of shilotri right from every bigha or acre of land embanked or reclaimed from the sea commonly known as ‘shilotri land’ or ‘khar’ in the district of Kolaba ;
