Section 1 in Dekkhan and Khandesh (Puna, Ahmednagar and Khandesh Districts
1.
A Regulation for bringing under the operation of the Regulations the Bombay territories in the Dekkhan and Khandesh.Preamble : Whereas, subsequently to the conquest by the Company of the territories of the late Peshwa, in the Dekkhan and Khandesh, and the acquisition from other States by treaties and agreements of other territories within the said countries, the governments of all the said territories have, with the view of avoiding the abrupt introduction of extensive change, been conducted under the orders of the Governor in Council constituting a system which was calculated gradually to prepare the way for the introduction of the general rules of the [***] [The word 'British' was omitted by the Adaptation of Laws Order, 1950.] administration;And Whereas, the Regulations for the administration of the Bombay territories have in the meantime been revised, and it has now been judged expedient to bring the territories in the Dekkhan and Khandesh under the revised Regulations, being the first [twenty-six (26) Regulations of 1827.,] [Most of these Regulations have been repeale see Chronological Tables of the Indian Statutes. The unrepealed portions of the others are printed on the preceding pages.] with certain modifications;the following rules have been enacted [* * * ] [The words and figures 'to have effect from 1st September, 1827' were repealed by the Repealing Act, 1876 (12 of 1876).]
