127. Act XI of 1852 and Bombay Acts II and VII of 1863 how far applicable to lands in such sites.
- Act XI of 1852 and Bombay Acts II and VII of 1863 shall be deemed to be applicable, and to have always been applicable, in the territories to which they respectively extend, to all lands within the limits of the site of any town or city in which an inquiry into titles has been made under the provisions of Bombay Act IV of 1868, [which have been hitherto ordinarily used for agricultural purposes only, but the provisions of the said Acts shall not be deemed applicable to any other lands within the limits of the site of any such town or city.] [Bombay 4 of 1868 is repealed by section 2 of this Act, which has been repealed by Bombay 4 of 1913, section 5.]
