Section 2 in The Bombay Rent-Free Estates Act, 1852
2. Power to appoint Inam Commissioner with Assistant and establishment.
- The [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order in Council.] may appoint in any zilla or other division the territories subject to the Presidency of Bombay which were not brought under the general Regulations of Government by [* * *] [The words 'the said' were repealed by the Repealing and Amending Act, 1894 (4 of 1894).] Regulation [XXXVIII of 1827] [Bombay Regulation 28 of 1827 was repeated by the Repealing Act, 1873 (12 of 1873).] an Inam Commissioner with so many Assistants, and such subordinate establishment, as may be necessary for the purpose hereinafter mentioned.
