THE REVENUE COMMISSIONERS, BOMBAY ACT, 1842
ACT NO. 17 OF 1842.
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Passed by the Hon’ble the President of the Council of India in Council, on the 16th of December, 1842,
with the assent of the Right hon’ble the Governor General of India.
An Act relative to the number and powers of the Revenue Commissioner under the Presidency of
Bombay.
I. It is hereby enacted, that so much of Regulation V, of 180, of the Bombay Code, as provides that one
Revenue Commissioner shall be appointed for the Territory subordinate to Bombay, and that the Southern
Maharatta Country shall be excluded from his jurisdiction, is repealed.
II. And it is hereby enacted, that one or more Revenue Commissioners shall be appointed for the whole
of the Territory composing the Presidency of Bombay, each of whom shall be vested with all the powers
possessed by the single Revenue Commissioner, under Regulation V, 1830, and shall be empowered to act
within the Presidency of Bombay, or over such portion as the Governor in Council of Bombay may, from
time to time, prescribe by a Order published in the Gazette.
III. And it he hereby enacted, that each Revenue Commissioner shall have such number of Deputies
and Assistants, as the Governor in Council may deem it expedient to appoint.
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