(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:
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of Courts of Criminal Justice and the Functions and Proceedings thereof), section thirty-four, clause nine, is repealed.