Section 4(2) in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955
(2)The amount of such commuted value shall be equal to three times the average of the value of the shilotri maund collected by or due to the shilotridar during the three years immediately preceding the appointed date. Such amount shall be determined and paid in the manner provided in sub-sections (4) and (5).
