Section 2(1) in The Maharashtra Bhil Naik Inams Abolition Act, 1955
(1)In this Act, unless there is anything repugnant in the subject or context,-(i)"appointed date" means the date on which this Act comes into force;(ii)"Bhil Naik Inam" means the grant of a village or land for service useful to Government on political considerations in accordance with the terms and conditions specified in Government Resolution in the Revenue Department No. 5763, dated the 19th August 1902 and entered in the alienation register kept under section 53 of the Code as "Class VI-Village servants useful to Government" and includes the land granted in Marod village of Navapur taluka under Government order in the Revenue Department No. 288, dated the 11th January, 1919;(iii)"Code" means the Bombay Land Revenue Code, 1879;(iv)"Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;(v)"inamdar" means a holder of a Bhil Naik Inam;(vi)"inam village" or "inam land" means a village or land, as the case may be, held by an inamdar under a Bhil Naik Inam;(vii)"prescribed" means prescribed by rules made under this Act.
