Section 2 in Dekkhan and Khandesh (Puna, Ahmednagar and Khandesh Districts
2. First Regulations made applicable to Dekkhan and Khandesh.
- The first [twenty-six (26) Regulations of 1827.,] [Most of these Regulations have been repeale see Chronological Tables of the Indian Statutes. The unrepealed portions of the others are printed on the preceding pages.] [* * *] [The words 'with the exception of Regulation XVIII and of any enactments relating to stamps' were repealed by the Repealing and Amending Act, 1894 (4 of 1894).] shall, from the 1st September, 1827, be of force and effect, except as specifically enacted to the contrary, throughout the Bombay territories in the Dekkhan and Khandesh, consisting of the zilas of Puna and Ahmednagar, as described in Appendix A to this Regulation [* * *] [The words and figures 'and the said territories are hereby further brought under the operation of the Regulations according as they may apply, to be passed from and after the 1st September, 1827. for the government of the territories subordinate to the Presidency of Bombay' were repealed by the Repealing Act, 1876 (12 of 1876).]
