Section 17 in The Maharashtra Revenue Jurisdiction Act, 1876
17.
[Revival of section 13 of Bombay Reg. XVII of 1837.] Repealed by Act XV of 1880; but the repeal does not operate in any scheduled district unless and until the Bombay Land-revenue Code (Bombay V of 1879) has been extended to such district.[Operations of Bombay Reg. XVII of 1827 in sites of villages and towns.] Repealed Act IV of 1880.[Recovery of certain advances made by Local Government.] Repealed Act XV of 1880.
