Section 1(b) in The Maharashtra Revenue Jurisdiction Act, 1876
(b)any of the provisions of Bombay Acts V of 1862 and VI of 1862, or, of [Act [XXI of 1881] [This reference was substituted for the words and figures 'Act XV of 1871' by the Repealing and Amending Act, 1891 (12 pf 1891).] ] or of [Act XXIII of 1871] [The Pensions Act, 1871.];
