Section 2(1) in The Maharashtra Personal Inams Abolition Act, 1953
(1)In this Act, unless there is anything repugnant in the subject or context,-(a)"appointed date " means the date on which this Act comes into force;(b)"Code" means the Bombay Land Revenue Code, 1879;(ba)[ "Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;] [This clause was inserted by Bombay 9 of 1954, Section 2.](c)"inamdar" means a holder of a personal inam and includes any person lawfully holding under or through him;(d)"inam village" or "inam land" means a village or portion of a village or land, as the case may be, held by person under a personal inam;(e)"personal inam" means,-(i)a grant of a village portion of a village, [land (including any share in the revenues of a village or any portion thereof or land) or] [This portion was substituted and deemed always to have been substituted for the words 'land or' by Maharashtra 43 of 1961, Section 2.] total or partial exemption from the payment of land revenue entered as personal inam in the alienation register kept under section 53 of the Code;(ii)a grant of money or land revenue including anything payable as a cash allowance on the part of the State Government in respect of any right, privilege, perquisite or office and entered as class I, II, III, IV or V in the records kept under the rules made under the Pensions Act, 1871.Explanation. - If any question arises whether any grant is a personal inam such question shall be referred to the State Government and the decision of the State Government shall be final [and the entry, if any, in respect of such grant in the alienation register kept under section 53 of the Code shall be deemed to have been amended accordingly] [These words and figures were inserted and shall be deemed always to have been inserted by Bombay 40 of 1956, Section 4, Second Schedule.];(f)"prescribed" means prescribed by rules made under this Act;(g)"Schedule" means a Schedule appended to this Act.
