Section 4 in Dekkhan and Khandesh (Puna, Ahmednagar and Khandesh Districts
4. List and instructions to be furnished to him.
- An [Agent of] [As to transfer of -wits to the Assistant Agent, see Act 19 of 1835.] [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall be specially appointed for the purpose of receiving and trying and deciding all complaints of a civil nature which would, under the ordinary rules, be cognizable by either of the Judges of Pune and Ahmednagar against any of the persons [Contemplated in the preceding section;] [As to land-suits in which such persons are concerned as defendants, see Bombay Reg. 1 of 1831, and Bombay Reg. 16 of 1831, Section 2.] he shall be furnished with a list of the [said persons of rank,] [Cf. Section 4 of the Code of Civil Procedure, 1908 (Act 5 of 1908).] and with instructions descriptive of the respective rules of procedure to be followed in the case of each such person, and he shall communicate to any individual making application so much of the above-mentioned information as' such individual may show to be important to his own interest.List and instructions what to compromise and provideSecond. - The list above-mentioned shall comprise three (3) classes of persons of rank; and the instructions above-mentioned shall provide three (3) several modes of procedure, applicable respectively to each class of the said persons of rank
