Section 1.Short title, extent and commencement.
(1) This Regulation may be called the Akrani Mahal (Application of Laws) Regulation, 1952.
(2) It extends to the Akrani Mahal in the West Khandesh District in the State of Bombay.
(3) It shall come into force at once.
Section 2.Application of Acts V of 1908 and XIV of 1869 to Akrani Mahal.
(1) The Code of Civil Procedure, 1908 (V of 1908), in its application to the State of Bombay but subject to the modification specified in sub-section (2), and the 1 Bombay Civil Courts Act, 1869 (XIV of 1869), shall apply to, and come into force in the Akrani Mahal in the West Khandesh District.
(2) In the application of the Code of Civil Procedure, 1908 (V of 1908), to the said Akrani Mahal, sub-sections (2) and (3) of section 1 of the said Code shall be deleted.
1 The short title of the Act was amended as "Maharashtra Civil Courts Act" by Mah. 24 of 2012, Sch. Entry 3, w.e.f. 1-5-1960.