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State of Maharashtra - Section
Section 17 in The Civil Jails Act, 1874
17. to 52. [Repealed [Act IX of 1894.] [See Central Acts.] ]
NotificationsAmended by G. N., J. D., No. 8549, dated 22nd December, 1894.Amended by G. N., J. D., No. 8842, dated 18th December, 1895.G. N., J. D., dated 15th April, 1875 (B. G., Part 1, page 370) - Under the provisions of section 9 of Bombay Act No. II of 1874 (An Act for the Regulation of Jails in the City and Presidency of Bombay and the enforcement of discipline therein), the Honourable the Governor in Council is pleased to declare the establishment of Civil jails at the following places; -| Poona | [* *] [Not printed as it pertains to Mysore and Gujarat.] |
| Ahmednagar | [* *] [Not printed as it pertains to Mysore and Gujarat.] |
| Dhulia | Ratnagiri |
| Sholapur | Thana |
| Satara | [* *] [Not printed as it pertains to Mysore and Gujarat.] |
| [* [Not printed as it pertains to Mysore and Gujarat.] | [* *] [Not printed as it pertains to Mysore and Gujarat.] |
| [* [Not printed as it pertains to Mysore and Gujarat.] | *] [Not printed as it pertains to Mysore and Gujarat.] |