Bombay Shilotri Rights (Kolaba) Abolition Rules, 1955

S Maharashtra 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Shilotri Rights (Kolaba) Abolition Rules, 1955 CONTENTS 1. Short title 2. Definitions 3. Form of application 4. Manner of issuing notices 5 . Period within which commuted value shall be paid to the shilotridar SCHEDULE 1 :- Land in respect of which shilotri maunds were leviable Bombay Shilotri Rights (Kolaba) Abolition Rules, 1955 In exercise of the powers conferred by Section 8 of the Bombay Shilotri Rights (Kolaba) Abolition Act, 1955 (Bombay XLVII of 1955), the Government of Bombay hereby makes the following Rules, namely:- 1. Short title :- These Rules may be called the Bombay Shilotri Rights (Kolaba) Abolition Rules, 1955 . 2. Definitions :- In these Rules, - (a) "Act" means the Bombay Shilotri Rights (Kolaba) Abolition Act, 1955 ; (b) "Form" means a form appended to these Rules; (c) "section" means a section of the Act. 3. Form of application :- The application to be made by the shilotridar under sub-section (3) of Section 4 shall be in Form 'A'. 4. Manner of issuing notices :- The notice to be issued by the Mamlatdar under sub-section (4) of Section 4 shall be served in the manner provided in Section 191 of the Bombay Land Revenue Code, 1879 . 5. Period within which commuted value shall be paid to the shilotridar :- The commuted value determined under sub-section (4) of Section 4 shall be paid to the shilotridar - (a) within a period of twelve months from the date of the decision of the Mamlatdar, and (b) in the case of an appeal under sub-section (1) of Section 5 , within a period of twelve months from the date of the decision of the Collector on the appeal. SCHEDULE 1 Land in respect of which shilotri maunds were leviable SCHEDULE Land in respect of which shilotri maunds were leviable. Village S.No. Village S.No. Village S.No. Village S.No. Total 1. Area 2. Full name and address of the person who was liable to pay shilotri maund. 3. Whether shilotri maund recoverable was of paddy or rice. 4. Rate at which shilotri maund was leviable. 5. Amount of shilotri maunds leviable 6. Amount of shilotri maunds which were recoverable during 1952-53 1953-54 1954-55 7.Amount of shilotri maunds actually recovered during 1952-53 1953-54 1954-55 8.Average value of the shilotri maunds collected or due to the shilotridar during the years 1952-53, 1953-54 and 1954-55.

Act Metadata
  • Title: Bombay Shilotri Rights (Kolaba) Abolition Rules, 1955
  • Type: S
  • Subtype: Maharashtra
  • Act ID: 20130
  • Digitised on: 13 Aug 2025