Section 14 in The Satara, Sholapur and Southern Maratha Country Laws Act, 1863
(14)Mauje GudhiniAll the villages of the Nidgundi pargana not brought under the Regulations by regulation VII of 1830 and [Act VI of 1842] [Act 6 of 1842, relating to the Nepani Jagir, was repealed by the Laws Local Extent Act, 1874 (15 of 1874), General Acts.]:-
