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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(b)Wanta and Giras rights in land or to cash allowances regulated by the rules published under Huzur Cutcherry Notification No. T-3/80 of 1946­47, dated the 24th March 1947 (hereinafter referred to as the Baroda Giras Rules);
(ii)"alienated land" means a village or portion of a village or land, as the case may be, held by an alienee under an alienation;
(iii)"alienee" means the holder of an alienation and includes his co-sharer recognized as such for the purpose of such alienation;
(iv)"appointed date" means the date on which this Act comes into force;
(v)"Barkhali land" in relation to a Wanta or Giras means land held as Jiwai, Jat Dharmadaya, Devasthan, Pirasthan, Vechania, Gharania, pas aita Chakariat, Dharmadaya Chakariat, Jat Pasaita, Kanyadan or Bhatamania and treated as Permanent alienations or settled under the Baroda Giras Rules;
(vi)"Code" means the Bombay Land Revenue Code, 1879;
(vii)"Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;
(viii)"Community service inam" means an alienation held for the purpose of performing service useful to the village community and includes an alienation held for such service even where such service has ceased to be demanded;
(ix)"Commutation settlement" means a settlement made or confirmed under the law applicable to a watan relieving the holder, his heirs and successors of the liability to perform the services appertaining to the watan;
(x)"Girassia" means the holder of a Wanta or Giras;
(xi)"inferior holder" means a person who is in possession of an alienated land not on payment of rent but on payment of assessment in cash or kind to the alienee, and includes a person holding such land through or from such person;
(xii)"merger" means the cession by the Ruler of a former Indian State of full and exclusive jurisdiction and powers for and in relation to the governance of such State and the transfer of the administration of such State to the [pre-Reorganisation State of Bombay] [These words were substituted for the words 'State of Bombay' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] under section 290A of the Government of India Act, 1935;
(xiii)"permanent tenant" in relation to a Wanta or Giras means the holder of a Wanta or Giras land or Jiwai land who has a permanent tenancy in such-land;
(xiv)"prescribed" means prescribed by rules made under this Act;
(xv)"Wanta" or "Giras" means land held as Wanta or Giras by a Girassia in accordance with the provisions of the Baroda Giras Rules;
(xvi)"watan" means an alienation held as Watan appertaining to the office of a village accountant commonly known as Kulkarni or known by any other similar name or as watan appertaining to the office of a District (Paragana) Officer commonly known as Sardeshmukh, Deshmukh, Deshpande or Desai or known by any other similar name, whether any commutation settlement in respect of such watan has or has not been effected.