Repeal of Part of Bombay Regulation Act, 1872 [Repealed]
ACTNO. 24 OF 1872
09 January, 1874
Repealed by Act, 12 of 1873
Passed by the Governor General of India in Council.
(Received the assent of the Governor General on the 25th September 1872).
An Act to repeal Bombay Regulation XIII of 1837, section thirty-four, clause nine.
PREAMBLE
Preamble. Whereas it is expedient to render the practice relating to the payment of subsistence-allowances to witnesses in the Courts of Subordinate Magistrates uniform throughout British India: And whereas it is necessary, for that purpose, to repeal Bombay Regulation XIII of 1827 to the extent hereinafter mentioned; It is hereby enacted as follows:
Section 1. Bombay Regulation XIII of 1827, Section 34, clause 9, repealed
Bombay Regulation XIII of 1827 (for defining the Constitution of Courts of Criminal Justice and the Functions and Proceedings thereof), section thirty-four, clause nine, is repealed.