Section 8 in The Satara, Sholapur and Southern Maratha Country Laws Act, 1863
8. Village of Muchandi excluded from operation of Regulations and Acts.
- The village of Muchandi, paragana Jath, in the territory of Satara, included in [Act VI of 1842] [Act 6 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (15 of 1874).], by which certain villages in the Southern Maratha Country were brought under the Regulations and Acts of the Presidency of Bombay, shall from and after the passing of this Act, be excluded from the operation of the Regulations and Acts of the Presidency of Bombay, anything in the said [Act VI of 1842] [Act 6 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (15 of 1874).] to the contrary in anywise notwithstanding.
