Section 1 in The Bombay Revenue Jurisdiction Act, 1876
1. Short title.-
This Act may be called "The Bombay Revenue Jurisdiction Act, 1876".So much of section four as relates to claims to set aside, on the ground of irregularity, mistake or any other ground except fraud, sales for arrears of land-revenue, shall come into force on such day as the Governor General in Council directs in that behalf by notification in the Gazette of India. The rest of this Act shall come into force on the passing thereof:Extent.-And it shall extend to all [Subs. by the Adaptation of law 1950, for “all the territories under the Government of the Governor of Bombay in Council”] [the Subs. by the Adaptation of law 1960, for “State of Bombay”] [State of Maharashtra]], but not so as to affect—(a)any suit regarding the assessment of revenue on land situate in [Subs. by, s. 9 of the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bom. 17 of 1945), Schedule E. read with Bom. 52 of 1947, s. 2 proviso, for “the Collectorate of Bombay”][the City of Bombay], or the collection of such revenue;(b)any of the provisions of Bombay Acts 5 of 1862 and 6 of 1862, or of [Rep. by Act 12 of 1891, the Second Schedule Part 1][Act 21 of 1881] or of Act 23 of 1871;[Rep. by Act 16 of 1895, the First Schedule (w.e.f. 10-10-1895)]* * * * *
