Section 3 in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955
3. Abolition of shilotri rights.
(1)Notwithstanding any custom or usage or anything contained in any grant, sanad or decree or order of a court or any other instrument, with effect from and on the appointed date—(a)all shilotri rights with all their incidents shall be deemed to have been abolished, and(b)the right of a shilotridar to levy or collect a shilotri maund shall be deemed to have been extinguished.(2)Nothing in sub-section (1) shall in any way affect the liability of any person to pay to the shilotridar the shilotri maund in respect of any land for the year ending on the 31st day of July 1955 or for any previous year.
