Section 2 in The Satara, Sholapur and Southern Maratha Country Laws Act, 1863
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of Sholapur and in the Southern Maratha Country described in Schedule B [* * *] [The words 'to this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886) Schedule B. This Schedule has been pnnted as an Appendix to the Bombay General Clauses Act, 1905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.
