Land Suits Regulation, 1831
Bombay Regulation 1 of 1831
mh452
[Dated 5th January, 1831]
As to the application of this Regulation in certain territory, see Bombay 3 of 1863, section 4 and Bombay 14 of 1866, section 3.
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Repealed in part, by Act 12 of 1873
Amended by Bombay Reg. 16 of 1831
Amended by Act 13 of 1842
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A Regulation for extending the jurisdiction of the Agent of [the Provincial Government], acting under the provisions of section 4, "Regulation XXIX 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.
Preamble. - Whereas, it has been deemed expedient to extend the jurisdiction of the Agent of [the Provincial Government] acting under the provisions of section 4, [Regulation] XXIX of 1827, to suits connected with land, its rent and produce, wherein persons of rank of the privileged classes established by that Regulation are concerned; the following rules have accordingly been enacted [* * *].
1. Suits connected with land, rent and produce, which are cognizable by Agent. - [* * *] Suits connected with land, its rent and produce wherein persons of rank of the privileged classes established by [Regulation] XXIX of 1827 are [Concerned] [* * *] shall hereafter be cognizable only [by the Agent] of [the [State] Government] acting under the powers vested in him by section 4, 'Regulation XXIX of 1827, and under the same rules as are prescribed for his guidance in other cases.
Second. - [Pending suits.] Rep. Act XII of 1873.
