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State of Maharashtra - Act

The Satara, Sholapur and Southern Maratha Country Laws Act, 1863

MAHARASHTRA
India

The Satara, Sholapur and Southern Maratha Country Laws Act, 1863

Act 3 of 1863

  • Published on 15 April 1863
  • Commenced on 15 April 1863
  • [This is the version of this document from 15 April 1863.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Satara, Sholapur and Southern Maratha Country Laws Act, 1863Bombay Act No. 3 of 1863[15th April, 1863]For Statement of Objects and Reasons, see Bombay Government Gazette, 1862 Supplement, page 543 for Report of the State Committee, see Bombay Government Gazette, page 608 for Proceeding in Council see ibid, pp. 799.So much of Bombay 3 of 1863 as related to the following villages, namely:-the Sangrikar's village of Dorll in Karyat Savarda;the Sangrikar's village of Boragaon in Karyat Digraj;the Sangrikar's village of Dupat Borgaon in Karya Dudgaon;the village of Sangam Mahuli, Taraf Vandan, belonging to the Pant Pratinidhi;the village of Kinhi, Sammat Koreyagaon, belonging to the Pant Pratinidhi, was repealed by Act 4 of 1868.The short title was given by the Bombay Short Titles Act, 1921 (Bombay 2 of 1921).An Act for bringing under the Regulations and Acts of the Presidency of Bombay the territories of Satara, certain villages and lapsed States in the Collectorate of Sholapur and in the Southern Maratha Country, [* * * *] [The words 'certain lands ceded to the Government of Bombay for Railway purposes; and the District of North Canara, with the exception of the talooka Cundapoor were repealed by the Amending Act, 1895 (16 of 1895).] and for excluding the village of Muchandi, Paragana Jath, from the operation of the Regulations and Acts of the Presidency of Bombay.Preamble.Whereas it is expedient for the better administration of justice in the territory of Satara that the Collectorate should be brought under the Regulations and Acts of the Presidency of Bombay;And Whereas certain villages which now belong to Government in Sholapur and the Southern Maratha Country have not yet been made subject to the operation of the general Regulations and Acts affecting the Bombay Presidency;[* * * * * * * *] [[The following portion of the preamble was repealed and:-'And Whereas lands in certain villages have been ceded by His Highness the Gaithewar and His Excellency the Nawab of Sucheen of the Government of Bombay for Railway purposes and it is expedient that such lands should be made subject to the Regulations and Acts of the said Presidency and Whereas the District of North Canara which formed a part of the Presidency of Fort Saint George has with the exception of the Talooka of Cundapur, been detached from that Presidency and annexed to the Presidency of Bombay, from the sixteenth day of April 1862, and now forms part of the latter, and it is expedient that District so transferred should be brought under the Regulations and Acts of the Presidency of Bombay.]]And Whereas the village of Muchandi, paragana Jath, in the territory of Satara, was inadvertently included in [Act VI of 1842] [Act 6 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (15 of 1874).], by which certain villages in the Southern Maratha Country were brought under the operation of the Regulations and Acts of the Presidency of Bombay;It is hereby enacted as follows:-

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.

2. Villages in Sholapur and in Southern Maratha Country rendered subject to Bombay laws.

- The villages in the Collectorate of Sholapur and in the Southern Maratha Country described in Schedule B [* * *] [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 passing of this Act, be subject to the Regulations and Acts which are shall at any time hereafter be in force within the territories subject to the Presidency of Bombay.

3. [Bar of Jurisdiction of Civil Courts in certain cases.]

- Repealed Act X of 1876.

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.

5.

, 6, 7. [Railway lands; North Kanara; saving of prior proceedings.]- Repealed Act XV of 1874.

8. Village of Muchandi excluded from operation of Regulations and Acts.

- The village of Muchandi, paragana Jath, in the territory of Satara, included in [Act VI of 1842] [Act 6 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (15 of 1874).], by which certain villages in the Southern Maratha Country were brought under the Regulations and Acts of the Presidency of Bombay, shall from and after the passing of this Act, be excluded from the operation of the Regulations and Acts of the Presidency of Bombay, anything in the said [Act VI of 1842] [Act 6 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (15 of 1874).] to the contrary in anywise notwithstanding.

A

List of the Parganas, Tarafs and other known Divisions of The Collectorate of Satara to be brought under the Regulations and acts.
Consecutive numbers Name of the division
1. Taraf Satar
2. Taraf Parli.
3. Taraf Vandan.
4. Taraf Taragaon, with the exception of the village Vatarentered in the accounts as belonging to the Chief of Jamkhandi.
5. Taraf Umari, with the exception of the following twovillages:-(1) Korti entered in the accounts as belonging tothe Pant Pratinidhi,(2) Sirvada, entered in Jamkhandi.
6. Sammat Nimb
7. Taraf Medha
8. Taraf Kedamb
9. Taraf Baramura
10. Taraf Kuda.
11. Taraf Ategao.
12. Taraf Bamnol.
13. Taraf Sols.
14. Taraf Tam.
15. Karyat Naneghol.
16. Taraf Tarl.
17. Karyat Talbid the accounts as belonging to the Chief of.
18. Tarat Havel' Karad, with the exception of the followingtwelve villages.
| (1) Saidapur(2) Kapil(3) Padli(4) BelavdaVarghat(5) Dushera(6) Gondi(7) Ghonshi(8)Kodoli(9) Virvada(11) Man(12) Retra Khurd. ] Entered in the accounts as belonging tothe Pant PratinidhiDitto to SanglikarPatvardhan.
19. Taraf Marl.
20. Taraf Pata.
21. Taraf Helva.
22. Karyat Kashigao.
23. Taraf Kol.
24. Fort Sadashivgad, Vasantgad and Manchindraga.
25. Karyat Ashta.
26. Taraf Khatay.
27. Taraf Malavdi.
28. Taraf Dahigaon.
29. Taraf Mhasvad.
30. Taraf Lalgaon.
31. Forts of Machimangad, Varugad and Vardhangad.
32. Taraf Dharmpuri.
33. Karyat Khanapur.
34. Karyat Mayn.
35. Karyat Vang.
36. Karyat Vita.
37. Karyat Bhalavni.
38. Karyat Nimsod.
39. Fort of Bhushanga.
40. Pargana Kasegaon, Taluka Pandharpur.
41. Pargana Brahmpuri, Taluka Pandhapur.
42. Pargana Sangola.
43. Pargana Gherdi.
44. Pargana Nazr.
45. Pargana Aklu.
46. Pargana Velapu.
47. Pargana Bhalavni,with the exception of the following fivevillages, entered in the accounts as belonging to the Chief ofAkalkot:(1) Piliv.(2) Shenda Chinch.(3)Shingorni(4) Dhanore.(5) Kusmada.
48. Taraf Haveli Wai.
49. Taraf Jor Khor.
50. Sammat Koregaon.
51. Sanmat Vaghol.
52. Pargana Molvad.The parts of the following paraganas,situated in the Collectorate of Satara:-
53. Paragana Bejapur.
54. Paragana Got.
55. Paragana Baloti.
56. Paragana Sidhnath.
57. Paragana Mamdapur.
58. Paragana Chimalg.
59. Paragana Kolhar.
60. Paragana Honvad.
61. Paragana Bardoli.
62. Paragana Shirala, with the exception of the nillages ofVategaon entered in the accounts as belonging to the Chief ofKurundvad.
63. Paragana Atpadi, with the exception of the nillage, Vitlapur,entered in the accounts as belonging to the Pant Pratinidhi.
64. Paragana Mangalvedha.
65. Paragana Shirval, with the exception of the followingvillages, entered in the accounts as belonging to the PantSachiv:-(1) Shirval.(2) Bavda.(3) Kesurdi.(4)Paragaon.(5) Tondla.(6) Sangvi.(7) Bhada.(8)Rui(9) Yelka(10) Kavtha(11) BhadvdaThe parts ofthe following tarafs, situated in the Collectorate of Satara:-
66. Taraf Savarda.
67. Taraf Chiplam.
68. Taraf Valva, situated within the Satara territory, with theexception of the village Kundal, entered in the accounts asbelonging to the Pant Pratinidhi.
69. Taraf Varun.
70. Taraf Phaltan, exception the villages of Dalvadi and Vakri,entered in the accounts as belonging to the Chief of Phaltan.
71. Taraf Velvand Khora.
72. Taraf Rodhikhora, with the exception of the village Hatnoshi,entered in the accounts as belonging to the Pant Sachiv.
73. Taraf Nirthadi, with the exception of the village, Mirja,entered in the accounts as belonging to the Pant Sachiv.Theparts of the following Kayats, situated within the Collectorateof Satara:-
74. Karyat Baji.
75. Do. Vadgao.
76. Do. Haveli Koihapu.
77. Do. Kodol.
78. Karyat Satva.
79. Karyat Bhilavdi, with the exception of the following fourvillages:-(1) Nagrala(2) Babvada(3) Ghogaon and(4)Tupari, entered in the accounts as belonging to the Chief ofSangli.
80. Karyat Sangli.
81. Karyat Dudhgaon, with the exception of Bhad Kinba, entered inthe account as belonging to Sanglikar Parvardhan.
82. Karyat Aundh, with the exception of the following eightvillages:-
| (1) Ramapur(2) Vyahapur(3) Saukira(4)Paragaon(5) Sirasgaon(6) Chikhalvohol(7) Aundh(8)Karla ] Entered in the accounts as belonging to the PantPratinidhi.Ditto as belonging to the Chief ofAkalkot.
83. Karyat Tasagaon.
84. Karyat Visapur, with the exception of the following fourvillages, entered in the accounts as belonging to the Chief ofSangli:-(1) Alta.(2) Sirgaon.(3) Nimb.(4)Audhali.
85. Karyat Anjni.
86. Karyat Raybag.
87. That part of Prant Pranhala situated within the Collectorateof Satar.

B

List of Villages in the Collectorate of Sholapur to be brought under the Regulation and acts

1. All the villages of partgana Karkamb, taluqa Madha, situated in the Collectorate of Sholapur, and not brought under the Regulations by Regulation XXIX of 1827, namely-

(1)Mauje Pehnur;
(2)Mauje Bhend;
(3)Mauje Bhatumbra;
(4)Mauje Yevti;
(5)Mauje Akumba;
(6)Mauje Bembla;
(7)Mauje Tambva; and
(8)Kasba Karkamb.

2. All the villages of the Naldurg paragana, taluqa Sholapur, situated in the Collectorate of Sholapur, remaining to be brought under the Regulations and not entered in [Act VI of 1842] [Act 8 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (16 of 1874), General Acts.] namely:-

Mauje Tadvala.

3. All the villages of the Chand Kavtha pagana, taluka Hippargi, situated in the Collectorate of Sholapur, not brought under the Regulations by [Act VI of 1842] [Act 8 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (16 of 1874), General Acts.], namely-

Mouje Ankalgi.

4. The whole of pargana Chimalgi, taluka Mangoli, not brought under the Regulations by Regulation XXIX of 1827, namely:-

(1)Kasba Chimalgi
(2)Mauje Almati
(3)Mauje Vandal
(4)Mauje Biraldini
(5)Mauje Budni
(6)Mauje Hunshal
(7)Mauje Nagvad
(8)Mauje Akalvadi
(9)Mauje Arsangi
(10)Mauje Benal
(11)Mauje Angadgiri
(12)Mauje Hangargi
(13)Mauje Uni Bhavi and
(14)Mauje GudhiniAll the villages of the Nidgundi pargana not brought under the Regulations by regulation VII of 1830 and [Act VI of 1842] [Act 6 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (15 of 1874), General Acts.]:-
(1)Areshankar.
(2)Vadvadgi.List of Villages in the Southern Maratha Country to be brought under the Regolations and Acts.

1. The following villages in taraf Mugal Khod:-

Mauje Gundevadi.Mauje Dharur.Mauje SiddapurMauje Kolijud.Mauje Yebarhatti.Mauje Harogeri.Mauje Hidkal.Mauje Mugal Khod.Mauje Palbhavi.Mauje Kappalgudi.Mauje Hallur.Mauje Sivapur.Mauje Khan Naikinhatti.Mauje Mudalgi.Mauje Munal.

2. The following villages in Prant Mraj:-

(1) Mauje Soni } Karyat Mane.
(2) Mauje Bhos } Rajuri.
(3) Mauje Bisur ] Karyat Sangli.
(4) Mauje Kupvada
(5) Mauje Haroli, Karyat Dessing.  
(6) Mauje Yerandoli ] Karyat Bedag.
(7) Mauje Belavki
(8) Mauje Arvande, Karyat Savarde.  
(9) Mauje Vadgaon, Karyat Anjni.  
(10) Mauje Kalombi, Karyat Haveli.  
(11) Mauje Shedshal, KaryatShirhatti.  
(12) Mauje Pandegaon, Karyat KavthaMahankal.  
(13) Mauje Kasba Tasgaon ] Karyat Tasgaon
(14) Mauje Mauje Turchi
(15) Mauje Padli
(16) Mauje Bhilavdi
(17) Mauje Vasgada  
(18) Mauje Nimni.  

3. The following villages in Prant Kagal:.

(1)Mauje Ankli, Karyat Manjri.
(2)Majue Burli, Karyat Digraj.

4. The following villages in Prant Raybag:-

(1)Kasba Ainapur, Karyat Ainapur.
(2)Mauje Hatnoli, Karyat Nandura.

5. The following village in Prant Hukeri:-

(1)Mauje Mangavatti, Karyat Jugal.

6. The following villages in Prant Bijapur:-

(1) Mauje Shirhatti ] Karyat Kokatnur.
(2) Mauje Nagnur
(3) Mauje Ratnapur
(4) Mauje Shivdi
(5) Mauje Haliyal
The following village in pargana Kokatnur:-
(1)Mauje Mhaisvadgi.

7. Pargana Yadvad, with the exception of the three following villages:-

(1)Aurvad,
(2)Kalligudi,
(3)Chippalkatti,entered in the accounts as belonging to the Chief of Jamkhandi.

8. Karyat Kinni.

9. The following village in taraf Kannur:-

(1)Mauje Chikk Tarsi, Karyat Kannur.

10. The following village in pargana Shahapur:-

(1)Ashta.

11. The following villages in Karyat Savarda:-

(1)Kasba Savarda.
(2)Mauje Londa.
(3)Mauje Dorli.

12. The following villages in taraf Phutgaon:-

(1)Kasba Savlaj.
(2)Mauje Dongarsani.
(3)Mauje Karavli.

13. The following village in taraf Tasgaon:-

(1)Mauje Punada.

14. The following village in Karyat Dudhgaon:-

(1)Mauje Dupat Borgaon.

15. The following village in Karyat Digraj:-

(1)Mauje Borgaon.

16. The following village in Prant Karad:-

(1)Mauje Yelavi.

17. The following village in Karyat Uchgaon:-

(1)Mauje Belgundi.

18. The following village in Karyat Kagti:-

(1)Mauje Kangrali Khurd.

19. The following village in taraf Sambra:-

(1)Mauje Nilji.

20. The following village in pargana Azamnagar:-

(1)Khasbag.

21. The following isolated villages:-

(1)Kasba Shedbal.
(2)Kasba Jugal.
(3)Mauje Kagvad.
(4)Mauje Ugar Budruk.
(5)Mauje Murgundi.
(6)Mauje Taysi.
(7)Mauje Nandgaon.

22. The following villages in pargana Lakshmeshvar:-

(1)Mauje Kalas.
(2)Mauje Surngi.
(3)Mauje Konhigeri.
(4)Mauje Vadvi.
(5)Mauje Bijur.
(6)Mauje Kankapur.
(7)Mauje Kondikop.
(8)Mauje Konerikop.

23. The following villages in pargana Mulgund:-

(1)Mauje Mulgund.
(2)Mauje Sherul.
(3)Mauje Kabulayat Katti.
(4)Mauje Harthi.
(5)Mauje Chinchi.
(6)Mauje Kallur.
(7)Mauje Chaklabbi
(8)Mauje Hirenarti.
(9)Mauje Yergupi.
(10)Mauje Narayanpur,
(11)Mauje Nagarhalli.
(12)Mauje Mantur.
(13)Mauje Keresur.
(14)Mauje Hebusr.
(15)Mauje Karlvad.
(16)Mauje Kuratti.
(17)Mauje Chikk Narti.

24. The following village in Karyat Ingalhalli:-

Mauje Ingalhalli.

25. The following village in pargana Nargund:-

(1)Mauje Nargund.
(2)Mauje Bairanhatti.
(3)Mauje Dandapur.
(4)Mauje Karvinkop.
(5)Mauje Jagapur.
(6)Mauje Maujepeth.
(7)Mauje Arbaun.
(8)Mauje Somapur.
(9)Mauje Burlkatti.
(10)Mauje Siddapur.
(11)Mauje Chikk Nargund.
(12)Mauje Kankikop.
(13)Mauje Halgop.

26. The following villages in pargana Navalgund:-

(1)Mauje Kuregovankop.
(2)Mauje Hunrikatti.

27. The following villages in Karyat Shirol:-

(1)Mauje Shirol.
(2)Mauje Vadvatti.
(3)Mauje Ingalgundi.
(4)Mauje Kalas.
(5)Mauje Lingadhal.
(6)Mauje Budihal.

28. The following villages in taraf Konnur:-

(1)Mauje Konnur.
(2)Mauje Arlikatti.
(3)Mauje Lakmapur.
(4)Mauje Gunakop.
(5)Mauje Chikk Molangi.
(6)Mauje Hira Tadsi.
(7)Mauje Vasina.
(8)Mauje Idgal.
(9)Mauje Madhadi.
(10)Mauje Bennuer.
(11)Mauje Ajgundi.
(12)Mauje Bennur.
(13)Mauje Talakvad.
(14)Mauje Hotiholli.
(15)Mauje Lingadhal.

29. The following villages in pargana Badami:-

(1)Mauje Megur.
(2)Mauje Karanndi.

30. The following village in Mahal Hoskerri:-

(1)Kharlkop.

31. The isolated villages of Behatti and Sangdal.

C

[Lands ceded for Railway purposes]Repealed by Act XV of 1874.