G. N., J. D., No. 963, dated 7th February, 1900 (B. G., Part I, page 238) - Under the provision of section 4 of the Mamlatdars' Courts Act, 1876, the Governor in Council is pleased, in supersession of any previous orders, to fix the limits of the Headquarter Station of taluka Ankleshwar as the territorial limits of the jurisdiction of the Mamlatdar of taluka.G. N., H D., No. 8918/3-III, dated 13th April, 1937 (B. G., Part I, page 818) - In exercise of the powers conferred by sub-section (1) of section 5 of the Mamlatdars' Courts Act, 1906 (Bombay II of 1906), and in modification of Government Notification in the Judicial Department, No. 3136, dated the 3rd May, 1899, the Government of Bombay is pleased to exclude the following villages from the territorial limits of jurisdiction under the said Act of the Mamlatdar, Poona City, and include them within the territorial limits of jurisdiction of the Mamlatdar of the Haveli Taluka, with effect from the 15th May, 1937 :-
