Section 76 in Maharashtra Hereditary Offices Act, 1874
76. No appeal to lie save where specially provided.
- No appeal shall lie from any order made under section 64, clause (e) [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the 'Bombay General Clauses Act, 1904 (Bombay 1 of 1904).] before final order nor from any order registering any fact specified under section 67, clauses (b), (c), (d) and (e) [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the 'Bombay General Clauses Act, 1904 (Bombay 1 of 1904).] where the effect of such order is merely to register the same facts as are already recorded in the existing registers kept according to law or under the orders of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government].
