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The Edulabad and Warangaon Parganas Laws Act, 1866
Bombay Act No. 14 of 1866
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LEGISLATIVE HISTORY 6 |
Preamble
[Repealed Act 12 of 1876.]
1. [Subjection of Parganas Edulabad and Warangaon to Regulations and Acts of Bombay Presidency] Repealed Act 12 of 1876. 2. [Bar of jurisdiction of Civil Courts in certain cases.] Repealed Act 10 of 1876. 3. Privileges and exemptions of certain persons or rank. - The privileges and exemptions provided in sections 3, 4 and 5, Regulation 29, A.D. 1827 (A Regulation for bringing under the operation of the Regulations the Bombay territories in the Dekkhen and Khandesh), and Section 5 of Regulation 7, A.D. 1830 (A Regulation for bringing under the operations of the Regulations the territories comprised in the Southern Maratha Country, belonging to the Honourable Company, and forming the said territories into a zila), and Regulation I, A.D. 1831 (A regulation for extending the jurisdiction of the Agent of Government, acting under the provisions of section 4, Regulation 29 of 1827, over suits in which persons of rank of the privileged classes are concerned, and which are now cognizable by the Collectors of land revenue), and Regulation XVI, A.D. 1831 (A Regulation for extending the jurisdiction vested in Political Agent in the Southern Maratha Country, under the provisions of section 5 Regulation VII, A.D. 1830, to the cognizance of civil suits of the nature specified m Regulation I, A.D. 1831, and also for the better defining the extent of jurisdiction therein conferred with respect to persons of the privileged classes) [* * * *] are applicable in districts now brought under the Regulations and Acts to the persons of rank therein referred to, in the same manner as they are in the rest of Khandesh and the Dekkhan. 4. [Validation and indemnification.] Repealed Act 12 of 1866.
