Acts of The Governor of Bombay in Council.
| Number and year. |
Title or abbreviated title. |
Extent of repeal. |
| 2 of 1863 |
An Act to facilitate the adjustment of unsettled claims to exemption from the payment of landrevenue, & c. |
Section 13, from and including the words "it shall not" down to and including the words "is concerned." Section 14. |
| 3 of 1863 |
An Act for bringing under the Regulations and Acts of the Presidency of Bombay the territories of Sattara, certain villages and lapsed States in the Collectorate of Shola-poor, & c. |
Section 3. |
| 7 of 1863 |
An Act for the summary settlement of claims to exemption from the payment of Government land-revenue, & c. |
Section 2, clause 4.
Section 28, from and including the words "it shall not" down to and including the words "the said Act."
Section 29. |
| 1 of 1865 |
An Act to provide for the survey, demarcation, assessment, and administration of lands held under Government in the districts belonging to the Presidency of Bombay, & c. |
The proviso to section 14. |
| 2 of 1866 |
An Act to divest Courts of Revenue of jurisdiction in certain cases, & c. |
So much as has not been repealed. |
| 14 of 1806 |
An Act to bring the Pergunnas of Edulabad and Wurrungaom under the general Regulations and Acts of the Presidency of Bombay. |
Section 2. |
| 2 of 1871 |
An Act for imposing duties on the nonagricultural classes, & c. |
Section 17, from and including the words "and no suit" to the end. |
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