Exempting Certain Bombay Villages from General Regulations Act, 1868 [Repealed]
(Received the assent of the Governor General on the 14th February 1868.)
PREAMBLE
Whereas the villages mentioned in the schedule to this Act have, by virtue of the enactments hereinafter specified, been brought under the operation of the Regulations and Acts in force in the Presidency of Bombay: And whereas it is expedient to exempt such villages from the operation of the Regulations and Acts aforesaid; It is hereby enacted as follows:
Section 1. Repeal of enactments
So much of Regulation XXIX of 1827 of the Bombay Code, and of Act No. VI of 1842 of the Governor General of India in Council, and of Act No. III of 1868 of the Governor of Bombay in Council, as relates to the said villages, is hereby repealed.
SCHEDULE
| Name of Village. |
District. |
Law by which each Village was brought under the Regulations and Acts of the Presidency of Bombay. |
| 1. The Punt Sucheo's Village of Aptee, Turuf Hirdus, Mawul .. 2, 3, 4. The Punt Sucheo's Villages of Watar, Bhambourdy, and Goonund in that part of the Turufs of Neer Thurree and Seerwul which lies north of the Neera River |
Poona |
Bombay Regulation XXIX of 1827. |
| 5. The Duflay's Village of Moochundee in Pergunna Jutt |
Belgaum |
Act VI of 1842. |
| 6. The Sangleekur's Village of Dorlee in Kuryat Sawurday 7. The Sangleekur's Village of Borgaum in Kuryat Digraj 8. The Meerujkur's Village of Dooput Borgaum in Kuryat Doodgaum 9. The Village of Sungum Mahoolee, Turuf Wundun, belonging to the Punt Prithinidhee 10. The Village of Kinbee, Summut Koreygam, belonging to the Punt Prithinidhee |
Sattara |
Bombay Act III of 1863. |