Section 2 in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
2. Definitions.
(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;(c)"Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;(d)"holder" means (except in the expression "inferior holder") a holder of a service inam and includes any person lawfully holding under or through him;(e)"service inam village" or "service inam land" means a village or a portion of a village or land, as the case may be, held in inam by a person for service useful to the community;(f)"service inam" means-(i)a grant of village, portion of a village, land or total or partial exemption from land revenue held for service useful to the community and entered in the alienation register kept under section 53 of the Code as "Class VI - village servants useful to village communities";(ii)a grant of money or land revenue including anything payable as cash allowance on the part of the State Government of service useful to the community;(g)"prescribed" means prescribed by rules made under this Act;(h)"Schedule" means a Schedule appended to this Act;(i)the words and expressions used but not defined in this Act shall have the meanings assigned to them in the Code.(2)If any question arises whether any grant is a service inam, the State Government shall, having regard to the relevant entries in the alienation records and after holding such inquiry as may be deemed fit, decide the question and such decision shall be final:Provided that the State Government may authorise any officer to decide such question and subject to an appeal to the State Government his decision shall be final.
