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State of Jharkhand - Section

Section 11 in The Scheduled Districts Act, 1874

11. Saving of Criminal jurisdiction over European British subjects.

- Nothing contained in this Act or in any notification issued under the powers hereby conferred shall be deemed-
(a)to affect the criminal jurisdiction of any Court over European British subjects, or
(b)to affect any law other than laws contained in Acts or Regulations, or in rules made in exercise of powers conferred by such Acts or Regulations.
The First Schedule(See section 1)