Section 2 in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
2. Definitions and power to decide questions arising therefrom.-
(1)In this Act, unless the context otherwise requires,-(i)"appointed day" means the day on which this Act comes into force;(ii)"Code" means the Maharashtra Land Revenue Code 1966;(iii)"Collector" includes the Additional Collector, and also any officer appointed by the State Government to exercise the powers and to perform the functions of the Collector under this Act;(iv)"Fazindar" means a person holding land from the State Government on pension and tax tenure perpetually, on payment of fixed grounded rent, and who has given such land or portions thereof, to other persons on lease on payment of customary or agreed rent, for the purpose of erecting buildings and other structures; the other persons to whom such land or portions thereof are leased shall be called "Fazindari tenants";(v)"Fazindari land" means land held by a Fazindar and entered as such in the registers and rent rolls maintained under section 305 of the Code;(vi)"First Inam grant" means a grant of land with exemption from payment of land revenue made by Government to Maneckji Lovji under the certificate, dated the 29th December 1783;(vii)"inamdar" means the holder of inami land, and includes any person lawfully holding under or through him;(viii)"inami land" means land held under the First Inam grant, the Second Inam grant or the Third Inam grant, and entered as such in the registers and rent rolls maintained under section 305 of the Code;(ix)"inami tenure" means the tenure on which inami land is held;(x)"prescribed" means prescribed by rules;(xi)"redeemed land" means special tenure lands in respect of which annual payment of the cess, assessment or rent has been redeemed at any time before the appointed day, on payment by the superior holder of a commuted amount equal to twenty-five years' or thirty years' rent under the terms of the tenure;(xii)"Schedule" means the Schedule to this Act;(xiii)"Second Inam grant" means the grant of land revenue made by Government to Nowrojee Jamsetjee, Mancherjee Jemsetjee and Dossabhoy Jamsetjee of Bombay and their respective heirs, executors and administrators by the Indenture, dated the 29th May, 1828 in respect of the land specified in the said Indenture;(xiv)"special tenure" means the tenures in the City of Bombay known as pension and tax tenure, quit and ground rent tenure foras tenure and sanadi tenure, on which land is held, and which is entered as such in the registers and rent rolls maintained under section 305 of the Code;(xv)"special tenure land" means land (including redeemed land) which is held on special tenure;(xvi)"superior holder" means-(a)in the case of Fazindari land, a Fazindari tenant;(b)in the case of inami land held under the Second Inam grant, the person holding land from the inamdar, and in other cases the inamdar; and(c)In the case of special tenure land, the person having the highest title under the State Government to such land;(xvii)"Third Inam grant" means grant of land with exemption from payment of land revenue made by Government to Khan Bahadoor Jamsetjee Dhunjibhoy Wadia of Bombay, his heirs and assigns by the Indenture, dated the 19th December 1885;(xviii)other words and expressions used but not defined in this Act, shall have the meanings assigned to them in Chapter XIV of the Code.(2)If any question arises, whether any land is or is not inmai land, Fazindari land, or special tenure land, or whether any person is or not a superior holder, the State Government shall, having regard to the relevant entries made in the records maintained under the Code and after holding such inquiry as it may deem fit, decide the question, and such decision shall be final:Provided that, the State Government may authorise any officer to decide such question; and subject to an appeal to the State Government (which shall be filed not later than ninety days of the decision by such officer), the decision of such officer shall be final.(3)The State Government may authorize any officer not below the rank of a Deputy Secretary to decide an appeal under sub-section (2).
