Section 2(7) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(7)"Mehwassi estates" means the villages referred to in Schedule I to the West Khandesh Mehwassi Estate Regulation, 1949 but excluding those villages, which by virtue of section 3 of the Bombay Reorganisation Act, 1960 now form part of the State of Gujarat; and a "Mehwassi" means a holder of any such estate and "Mehwassi land" means land comprised in the territory of any such estate;
