| Number and year. |
Title or abbreviated title. |
Extent of repeal. |
| 16 of 1827... |
A Regulation defining the duties of the Collector, and his powers, & c. |
Section 6.
Section 11, clause 5.
Section 14, clause 4.
Section 27, clause 3. |
| 17 of 1827 |
A Regulation for the territories subordinate to Bombay, prescribing Rules for the assessment and realisation of the land-revenue, & c. |
Section 9.
Section 16, clause 5. |
| 29 of 1827 |
A Regulation for bringing under the operation of the Regulations the Bombay territories in the Dekkhan and Khandesh. |
So much of section 6 as is not repealed. |
| 5 of 1830 |
A Regulation providing for the appointment of a Revenue Commissioner, & c. |
Section 1, clause 6, from the words "But if any act" to the end. |
| 7 of 1830 |
A Regulation for bringing under the operation of the Regulations the Territories comprised. In the Southern Mahratta, Country, & c. |
So much of section 2 as makes section 6 of Regulation 29 of1827 applicable to the Territories comprised in the Southern Mahratta Country. |
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