Bombay act 014 of 1866 : Edulabad and Warangaon Parganas Laws Act, 1866

Preamble

Edulabad and Warangaon Parganas Laws Act, 18661

[Bombay Act No. 14 of 1866][7th December, 1866]
[Repeated in part, by Act 10 of 1876, Repeated in part, by Act 12 of 1876 and Repeated in part, by Act 18 of 1896][7th December, 1866]

An Act to bring the parganas of Edulabad and Warangaon under the general Regulations and Acts of the Presidency of Bombay.

Preamble. [Rep. Act XII of 1876.]

1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1886, Supplement, p. 414 and for Proceedings in Council, see ibid, PP. 490 and 443.

Section 1. [Repealed]

1. [Repealed].- [Subjection of Parganas Edulabad and Warangaon to Regulations and Act of Bombay Presidency.] Rep. Act XII of 1876.

Section 2. [Repealed]

2. [Repealed].- [Bar of ??? of Civil ??? in ??? in ???.] Rep. Act X of 1878.

Section 3. Privileges and exemptions of certain persons of rank

3. Privileges and exemptions of certain persons of rank.- The privileges and exemptions provided in sections 3, 4 and 5, Regulation XXIX, A.D. 1827 (A Regulation for bringing under the operation of the Regulations the Bombay territories in the Dekkhan and Khandesh), and

Section 5 of Regulation VII, A.D. 1830 (A Regulation for bringing under the operation 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 A.D. 1831 (A Regulation for emending the jurisdiction of the Agent of 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 cogniztable by the Collectors of land revenue), and

Regulation XVI, A.D. 1831 (A Regulation the 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 in Regulation I, A.D. 1881, and also for the better defining the extent of jurisdiction therein conferred with respect to persons of the privileged classes) 1* * * *

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.

1 The words and ??? "as ??? by a 6, XIII of 1842 (an Act to Act enable the keddsre of ??? has been ??? to them by the state to collect that ??? within the Presiding of Bombay)" were ??? by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. I of 1904.).

Section 4. [Repealed]

4. [Repealed].- [Validation and indemnification.] Rep. Act XII of 1866.

SECTIONS