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State of Maharashtra - Section

Section 1 in The Maharashtra Revenue Jurisdiction Act, 1876

1. Short title.

- This Act may be called [the Maharashtra Revenue Jurisdiction Act] [This Short title was substituted for the Short title 'The Bombay Revenue Jurisdiction Act, 1876' by Maharashtra 24 of 2012, Schedule Entry No. 5 (w.r.e.f. 1-5-1960).].Commencement.So much of section 4 as relates to claims to set aside, on the ground of irregularity, mistake or any other ground expect fraud, sales for arrears of land revenue, [shall come into force in the Presidency of Bombay on [such] [These words were substituted for the words 'shall come into force on such day' by Bombay 48 of 1959, Section 3(a).] 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 therein on the passing thereof] [These words were substituted for the words 'come into force on the passing thereof' by Bombay 48 of 1959, Section 3(b).];Extent.And it shall extend to [the [State of Maharashtra] [These words were substituted for the words 'all the territories under the Government of the Governor of Bombay in Council' by the Adaptation of Laws Order, 1950.] ], but not so as to affect-
(a)any suit regarding the assessment of revenue on land situate in [The City of Bombay] [The words 'the City of Bombay' were substituted for the words 'the Collectorate of Bombay' by Section 9 of the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bombay 17 of 1945), Schedule E, read with Bombay 52 of 1947, Section 2 proviso.], or the collection of such revenue;
(b)any of the provisions of Bombay Acts V of 1862 and VI of 1862, or, of [Act [XXI of 1881] [This reference was substituted for the words and figures 'Act XV of 1871' by the Repealing and Amending Act, 1891 (12 pf 1891).] ] or of [Act XXIII of 1871] [The Pensions Act, 1871.];
[* * *] [Clause (c) was repealed by the repealing and Amending Act, 1895 (16 of 1895), It was as follows:-'(c) any suit instituted before the passing of this Act.']