Section 2 in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955
2. Definitions.
In this Act, unless there is anything repugnant in the subject or context—(1)“appointed date” means the date on which this Act comes into force;(2)“Code” means the Bombay Land Revenue Code, 1879 ;(3)“Mamlatdar” includes a Mahalkari ;(4)“prescribed” means prescribed by rules made under this Act;(5)“shilotridar” means the holder of a shilotri right;(6)“shilotri maund” means a fixed quantity of rice or paddy commonly known as “Shilotri man” in the district of Kolaba leviable by a shilotridar as an incident of shilotri right from every bigha or acre of land embanked or reclaimed from the sea commonly known as ‘shilotri land’ or ‘khar’ in the district of Kolaba ;(7)“shilotri right ” means a customary right to levy shilotri maund ;(8)the other words and expressions used but not defined in this Act shall have the meanings assigned to them in the Code.
