Section 2(1) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
(1)In this Act unless there is anything repugnant in the subject or context,-(a)"appointed day" means, the day on which this Act comes into force;(b)"code" means the Bombay Land Revenue Code, 1879;(bb)[ "Collector" includes an officer appointed by the State Government to perform the functions and exercise the power of the Collector under this Act;] [Clause (bb) was inserted by Bombay 38 of 1953, Section 3 and Second Schedule.](c)"commutation settlement" means a settlement made or confirmed under the provisions of the Watan Act relieving the holder, his heirs and successors of the liability to perform the services appertaining to the watan;(d)"Kulkarni watan" means a watan appertaining to the office of a village accountant and includes a watan appertaining to the said office in respect of which a commutation settlement has been effected;(e)"Paragana watan" means a watan appertaining to the office of a hereditary District (Paragana) Officer in respect of which a commutation settlement has been effected and includes the Deshpande watan of the Nimbayat mahal in Malegaon taluka of the Nasik District [and the Deshmukh watan of the Borpada Village in the Navapur Taluka of the West Khandesh District] [These words were inserted by Bombay 50 of 1955, Section 3.];(f)"prescribed" means prescribed by rules made under this Act;(g)"Watan Act" means the Bombay Hereditary Offices Act, 1874;(h)"Watan land" means the land forming part of the property of a Paragana or Kulkarni watan.
