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[Cites 0, Cited by 12] [Entire Act]

Union of India - Section

Section 2 in The Bombay Revenue Jurisdiction Act, 1876

2. Repeal of enactments.-

The enactments mentioned in the schedule hereto annexed are repealed to the extent specified in the third column thereof.[Rep. by Repealing and Amending Act, 1891 (12 of 1891)]