Section 1 in The Satara, Sholapur and Southern Maratha Country Laws Act, 1863
1. Villages in Satara rendered subject to Bombay laws.
- The villages in the Collectorate of Satara as described in Schedule A [* * *] [The words 'to this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886) Schedule B. This Schedule has been pnnted as an Appendix to the Bombay General Clauses Act, 1905 (Bombay I of 1904).] shall from and after the first day of January, 1863, be subject to the Regulations and Acts which are or shall at any time hereafter be in force within the territories subject to the Presidency of Bombay.
