Section 2(1) in Maharashtra Khoti Abolition Act, 1950
(1)In this Act unless there is anything repugnant in the subject or context,-(i)"Code " means the Bombay Land Revenue Code, 1879;[(i-a) "Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;] [ Clause (i-a) was inserted by Bombay 38 of 1953, Section 3 and Second Schedule.](ii)"dhara land" means land held by a dharekari and in the Ratnagiri district includes land held by a quasidharekhari;(iii)"dharekari" means a landholder who holds land on the dhara tenure;(iv)"khot" includes-(a)a mortgagee lawfully in possession of a khoti;(b)all co-sharers in a khotki;(v)"Khoti Act" means the Khoti Settlement Act, 1880:(vi)"khot's dues" means,-(a)the rent paid to a khot by a quasidharekari or permanent tenant of khoti land in the district of Ratnagiri, in accordance with the provisions of section 33 of the Khoti Act, and(b)the kohti fayda paid by any tenant of the Khoti nisbat land in the district of Kolaba, in accordance with the terms of the Kabulayat or in accordance with the orders passed under section 38 of the Khots Leases Act, 1865, exclusive of the survey assessment due to the [State Government] [These words were substituted for the words 'Provincial of Bombay' by Bombay 18 of 1950, Section 2(ii).] and the cess leviable under section 93 of the Bombay Local Boards Act, 1923, in respect of such land;(vii)"khoti khasgi land" means,-(a)in the Ratnagiri District khoti land held by and in possession of a khot other than khoti nisbat land and land held by a privileged occupant as defined in the Khoti Act;(b)in the Kolaba District,-(i)land which is entered in the khot's own name as khoti [* *] [The word 'khasgi' was deleted by Bombay 38 of 1953, Section 3 and Second Schedule.] or in that of a co-sharer in a khotki in the records of the original survey; and(ii)land acquired since the original survey by the khot by purchase or other lawful transfer otherwise than in his capacity as a khot;(viii)"khoti land" means land in respect of which a khot had, as such, any right or interest in the district of Ratnagiri according to the provisions of the Khoti Act and in the district of Kolaba according to the custom of tenure;(ix)"Khoti nisbat land" means,-(a)in the district of Ratnagiri and which in a khoti village before the coming into force of this Act has reverted to the khot under section 10 of the Khoti Act [and Includes also lands entered as khoti nisbat in the revenue records or the records of the khot before the passing of the Khoti Act] [The portion was added by Bombay 65 of 1953, Section 2. This amendment shall be deemed to have been made and come into force on the date on which Bombay 6 of 1950 came into force (vide 5. 3 of Bombay 65 of 1953).];(b)in the district of Kolaba,-(i)land in a khoti village which may have come into the possession of the khot by lapse for failure of heirs of a tenant or by forfeiture on the tenant's failure to pay rent or by the resignation of the tenant;(ii)land which may have been entered at the original survey in the khoti nisbat padit khata and since brought into cultivation otherwise than at the khot's own expenses;(x)"khoti village" means a village, or a portion or share of a village, to the extent to which a khot has any right or interest in such village, or portion or share thereof;(xi)"permanent tenant" means a holder of khoti land who has a permanent tenancy in such land;(xii)"quasidharekari" means a landholder of any of the denominations, named in the first column of the Schedule to the Khoti Act.
