Section 3 in Dekkhan and Khandesh (Puna, Ahmednagar and Khandesh Districts
3. Persons excluded from jurisdiction of Courts [Fees] Rep. Act XII of 1876.
- With reference to the said zilas, [* * *] [The words and figures 'it is hereby enacted I hat. in modification of the rules contained in Regulation II-A D. 1827, sections XXi and XXXVII, clause first' were repealed by Act 12 of 1876.] suits against certain persons of rank, as hereinafter specified shall not come under the jurisdiction of the Civil Courts.List to be furnished to JudgeSecond. - A [list of the said persons of rank will be furnished by] [As to appeals from decisions passed byjagirdars included in this list, see Bombay Reg. 13 of 1830, Section 3. As to Courts having power to take cognizance ofjand-suits in which persons included in this list are concerned as defendants, see Bombay Reg. 1 of 1831, and Born. Reg. 16 of 1831.] [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] to the Judge, who will, on application, communicate the same to any person who, as plaintiff or defendant, may show that his interest requires his being-supplied with that information.Agent to be appointed for trial of suits against them.
