Section 4 in The Satara, Sholapur and Southern Maratha Country Laws Act, 1863
4. Privileges and exemption of certain persons of rank.
- Clause 1st. - It is also further enacted that the privileges and exemptions provided in sections 3, 4 and 5, Regulation XXIX, A.D. 1827 and section 5 of Regulation VII, A.D. 1830 and Regulations 1 and XVI, A.D. 1831, as amended by section 6, [Act XIII of 1842] [Act 13 of 1842 is not republished, having been repealed locally by the Bombay Land-revenue Code, 1879 (Bombay 5 of 1879).], are equally applicable in the districts now brought under the Regulations and Acts to the persons of rank therein referred to, as they are in the Dekkhan, Khandesh and Southern Maratha Country.Clause 2nd. - [Process against Shrimant Sagunabai Ai Saheb Maharaj.] - Repealed Act XVI of 1895.
